Section 95(h) in The U.P. Municipalities Act, 1916
(h)the conditions subject to which a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] in respect of which an order has been issued under Section 102 be entitled to vary or alter its budgets; [* * *] [Omitted by U.P. Act No. 7 of 1949.]
