Section 83(4) in The U.P. Municipalities Act, 1916
(4)Nothing in this section shall apply to any such [share or interest, whether pecuniary or of any other nature] [Substituted by U.P. Act No. 26 of 1964.] in a contract employment with under, by, or on behalf of, the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] as is referred to in clauses (b), (d) and (g) of sub-section (2) of Section 82 or to any [share or interest, whether pecuniary or of any other nature] [Substituted by U.P. Act No. 26 of 1964.] acquitted or retained, with the permission of the [Prescribed Authority] [Substituted by U.P. Act No. 7 of 1949.], in any lease, sale or purchase of land or buildings, or in any agreement for the same.
