Section 224A(2) in The U.P. Municipalities Act, 1916
(2)Such licensee with the previous sanction of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may exercise the powers conferred on the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] by Sections 225 and 227 of this Act.
