Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Uttar Pradesh Municipal Corporation (Amendment) Act, 2008 12 of 2008 CONTENTS 1. Short Title 2. Amendment Of Section 132 Of U.P. Act No. 2 Of 1959 3. Amendment Of Section 135 4. Amendment Of Section 136 Uttar Pradesh Municipal Corporation (Amendment) Act, 2008 12 of 2008 An Act further to amend the Uttar Pradesh Municipal Corporation Act, 1959 It is hereby enacted in the Fifty-ninth Year of the Republic of India asfollows:-- 1. Received the assent of the Governor on March 14, 2008 and published in the U.P. Gazette, Extra., Part 1, Section (Ka), dated 14th March, 2008, pp. 3-5. 1. Short Title :- This Act may be called the Uttar Pradesh Municipal Corporation (Amendment) Act, 2008. 2. Amendment Of Section 132 Of U.P. Act No. 2 Of 1959 :- In Section 132 of the Uttar Pradesh Municipal Corporation Act, 1959, hereinafter referred to as the principal Act,-- (a) in sub-section (3) for the words one lakh rupees the words fifteen lakh rupees and for the words five lakh rupees the words twenty lakh rupees shall be substituted. (b) in sub-section (3-A) for the words two lakh rupees the words ten lakh rupees and for the words four lakh rupees the words fifteen lakh rupees shall be substituted. (c) in sub-section (4) for the words eight lakh rupees the words twenty lakh rupees shall be substituted. (d) in sub-section (5) for the words one lakh rupees the words five lakh rupees and for the words two lakh rupees the words ten lakh rupees shall be substituted. (e) in sub-section (7) for the words sub-section (3) the words "sub- section (3) or sub-section (3-A)" shall be substituted. 3. Amendment Of Section 135 :- In Section 135 of the principal Act.-- (a) in the marginal heading for the words eight lakh rupees the words twenty lakh rupees shall be substituted. (b) in sub-section (1) for the words two lakh rupees the words ten lakh rupees shall be substituted. (c) in sub-section (1-A) for the words four lakh rupees the words fifteen lakh rupees shall be substituted. (d) in sub-section (2) for the words five lakh rupees the words twenty lakh rupees shall be substituted. (e) after sub-section (2), the following sub-section shall be inserted, namely:-- "(3) The State Government may, by notification in the Gazette, modify the monetary limits specified in sub-section (1) or sub- section (2) keeping in view the rise of costs or the exigencies of the work and efficiency of Corporation.". 4. Amendment Of Section 136 :- In Section 136 of the principal Act.-- (a) in the marginal heading for the words eight lakh rupees the words twenty lakh rupees shall be substituted. (b) in sub-section (1) for the words eight lakh rupees the words twenty lakh rupees shall be substituted. (c) in sub-section (2), in clause (a) for the words sixteen lakh rupees the words thirty lakh rupees shall be substituted. (d) after sub-section (2), the following sub-section shall be inserted, namely:-- "(3) The State Government may, by notification in the Gazette, modify the monetary limits specified in sub-section (1) or sub- section (2) keeping in view the rise of costs or the exigencies of the work and efficiency of Corporation.".