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State of Uttar Pradesh - Section

Section 201 in Uttar Pradesh Municipal Corporation Act, 1959

201. Power of State Government to reject, sanction or modify proposal.

- Upon receipt of the proposals and objection under the preceding section the State Government may either refuse to sanction the proposals or return them to the Corporation for further consideration or sanction them without modification or with such modification not involving an increase of the amount to be imposed, as it seems fit.