127. Other matters relating to municipal fund and property.
- The following matter shall be regulated and governed by rules made by the [State Government] [Substituted by ALO 1950.] under Section 296, namely, -(a)the authority on which money may be paid from the municipal fund;(b)the conditions on which property be acquired by the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] or on which property vested in the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may be transferred by sale, mortgage, lease, exchange or otherwise; and(c)any other matter relating to the municipal fund or municipal property in respect of which the Act makes no provision or insufficient provisions and provision is necessary.[Chapter IV-A] [Inserted by U.P. Act No. 12 of 1994.] District Planning Committee And The Finance Commission
