123. Application of funds and property accruing to Government under Section 121 or 122.
- Any municipal fund or portion of a municipal fund or other property of a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] accruing under the provisions of Section 121 or 122 to the [State Government] [Substituted by ALO 1950.], shall be applied in the first place to satisfy any liability of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] transferred under such provisions to the [State Government] [Substituted by ALO 1950.] and secondly for the benefit of the inhabitants of the local area.
