Section 117(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)Except as otherwise expressly provided in the Act, the municipal administration of the City shall vest in the Corporation.[(1-A) Except as otherwise expressly provided in this Act, every Ward Committee shall be vested, on behalf of the Corporation in relation to the area for which it has been constituted, with such powers and functions as may be prescribed by rules.] [Inserted by U.P. Act 12 of 1994 (w.e.f. 30-05-1994).]
