111. Powers of which the exercise is reserved to a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] acting by resolution.
(1)The powers, duties and functions specified in the second column of Schedule 1, with the exception of those against which an entry is shown in the third column of that schedule, may be exercised, and shall be performed or discharged by a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] or by resolution passed at a meeting of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] and not otherwise.(2)Nothing in sub-section (1) shall be construed to prevent a resolution of a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] being carried into execution by any agency duly authorized in this behalf by or under the Act or by a servant of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] acting within the scope of his employment.
