Section 127(2)(b) in Uttar Pradesh Municipal Corporation Act, 1959

[Cites 0, Cited by 0] [Section 127(2)] [Section 127] [Entire Act]

(b)the sanction of the Executive Committee shall be required -

(i)for the compulsory acquisition of any property,

(ii)for the exchange of any immovable property,

(iii)for the taking of any property on lease for a term exceeding twelve months, or

(iv)for the acceptance of any gift or bequest of property burdened by an obligation, and

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