Section 135(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)The Municipal Commissioner may sanction any estimate the amount of which does not exceed [two lakh] [Substituted for 'one lakh' by U.P. Act 16 of 2004, S.7 (w.r.e.f. 21-11-2002).] rupees.[* * *] [Proviso omitted by U.P. Act 16 of 2004, S.7 (w.r.e.f. 21-11-2002).][(l-A) The Mayor may sanction any estimate not exceeding four lakh rupees.] [Inserted by U.P. Act 16 of 2004, S.7 (w.r.e.f. 21-11-2002).]
