Section 86(2) in Uttar Pradesh Municipal Corporation Act, 1959
(2)The Nirvachan Adhikari (Returning Officer) or any officer charged with the duty of conducting any election may require the Corporation to advance such sum as may be necessary for the conduct of that election and the Corporation shall thereupon make that sum available to the Nirvachan Adhikari (Returning Officer) or other officer concerned.
