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[Cites 0, Cited by 0] [Section 125] [Entire Act]

State of Uttar Pradesh - Subsection

Section 125(2) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961

(2)The State Government after considering the said objections, if any. may either refuse to sanction the proposals or return them, to the Zila Panchayat for further consideration, or sanction them without modification or with such modification, not involving any increase of the amount to be imposed, as it deems fit.