102. Budget of indebted [Municipality] [Substituted by U.P. Act No. 12 of 1994.].
- Where in the opinion of the [State Government] [Substituted by ALO 1950.] the condition of indebtedness of any [Municipality] [Substituted by U.P. Act No. 12 of 1994.] is such as to make the control of the State Government over its budget desirable, the [State Government] [Substituted by ALO 1950.] may, by order declaring that such is the case, direct that the budget of such [Municipality] [Substituted by U.P. Act No. 12 of 1994.] shall be subject to the sanction of the [State Government] [Substituted by ALO 1950.] or the [Prescribed Authority] [Substituted by U.P. Act No. 7 of 1949.] and that the power to vary or alter the budget under sub-section (3) of Section 99 shall be subject to conditions to be prescribed by rule.
