Section 363 in Uttar Pradesh Municipal Corporation Act, 1959
363. Notification of sanction of Improvement Scheme.
- Whenever a scheme is sanctioned whether by the Corporation on its own authority or with the sanction of the State Government under the proviso to sub-section (1) of Section 360, the fact shall be announced by notification in the Official Gazette and it shall be incumbent on the Corporation, when it sanctions the scheme under its own authority, immediately to inform the State Government and to submit for the information of the State Government the details required by sub-section (2) of Section 360.
