Section 138(2) in Uttar Pradesh Municipal Corporation Act, 1959
(2)Without prejudice to the generality of the foregoing powers, such rules may provide for(a)the procedure for ascertaining the property and assets to be vested in the Corporation under clause (a) of sub-section (1) of Section 126;(b)the procedure for ascertaining the rights, liabilities and obligations of the Corporation under clause (b) of sub-section (1) of Section 126;(c)the procedure in general for the purchase or acquisition of the property, for and on behalf of the Corporation, or sale, lease, hire, exchange, grant or disposal of the property vested in or acquired by the Corporation;(d)the terms and the rates at which any immovable property may be purchased or acquired by agreement for the Corporation;(e)the payment of the expenses and the compensation awarded and other charges incurred for the compulsory acquisition of property for and on behalf of the Corporation;(f)the procedure relating to entering into contracts;(g)the manner in which contracts may be executed;(h)the security to be demanded for the due performance of contracts;(i)the preparation and sanctioning of detailed plans and estimates for works and the calling, examination and acceptance of tenders;(j)the execution of works and conditions of sanction;(k)the matters which are to be or may be prescribed.[Chapter VI-A] [Inserted by U.P. Act 12 of 1994 (w.e.f. 30-05-1994).] Finance Commission
