Section 227 in Uttar Pradesh Municipal Corporation Act, 1959
227. Power to make rules.
(1)The State Government may make rules for the purpose of carrying into effect the provisions of this Chapter.(2)Without prejudice to the generality of the foregoing power such rules may provide for -(a)matters referred to in Section 219;(b)maintenance and inspection of register regarding taxes on vehicle, boat and animal;(c)[* * *] [Omitted by U.P. Act 9 of 1991 (w.e.f. 01-08-1990).](d)[* * *] [Omitted by U.P. Act 9 of 1991 (w.e.f. 01-08-1990).](e)advance payment of taxes;(f)summary disposal of objections to distress and attachment;(g)the conditions on which exemptions and refunds of taxes shall be allowed.[Chapter X] [Chapters X, XI, XIX, XXIII and XXV and Sections 114 and 115 shall stand affected as soon as a Jal Sansthan is constituted for a city as per the provisions of S. 100 of U.P. Act 43 of 1975.] Drains And DrainageEffect of U.P. Act 43 of 1975. - Section 100 of the U.P. Water Supply and Sewerage Act (43 of 1975) provides:On and from the day on which Jal Sansthan is constituted comprising any city as defined in the U.P. Nagar Mahapalika Adhiniyam, 1959, Sections 114 and 115 and Chapters X, XI, XIX, XXIII and XXV of that Adhiniyam shall have effect as if the powers, duties and functions assigned by the U.P. Water Supply and Sewerage Act to Jal Sansthan including the power to hold any property for purposes of the said duties and functions were excluded from the powers, duties and functions of the Mahapalika.Corporation Drains
