Section 362 in Uttar Pradesh Municipal Corporation Act, 1959
362. Procedure on a scheme being modified by the Corporation.
- The provisions of Section 357 shall apply mutatis mutandis to any scheme that the Corporation on its own authority is entitled to sanction, if after the consideration of objections and representations under Section 360 any modification in the original scheme is made which gives rise to the conditions mentioned in sub-section (2) of Section 361.
