Section 36(1) in The U.P. Municipalities Act, 1916
(1)In case of emergency the District Magistrate may [with the permission of the Prescribed Authority] [Inserted by U.P. Act No. 7 of 1949.] provide for the execution of any work or the doing of any act which the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] is empowered to execute or do and of which the immediate execution or doing, is in his opinion, necessary [for the safety, protection or convenience of the public] [Substituted by U.P. Act No. 26 of 1964.] and may direct that the expense of executing the work or doing the act shall be forthwith paid by the [Municipality] [Substituted by U.P. Act No. 12 of 1994.].
