Section 140A in Uttar Pradesh Municipal Corporation Act, 1959
140A. [ Restriction on expenditure from Corporation fund over certain litigation. [Inserted by U.P. Act 41 of 1976 (w.e.f. 15-09-1976).]
- No expenditure from the Corporation fund shall be incurred without the prior sanction in writing of the Director for the purpose of defraying the costs of any proceedings instituted or commenced in any court of law by or on behalf of any Municipal Corporation or the Mayor or any authority thereof in respect of any order made or purporting to have been made by the State Government under Section 83, Section 84, Section 534, Section 535, [Section 537, or Section 538].]
