Section 422(a) in Uttar Pradesh Municipal Corporation Act, 1959
(a)upon being authorized by the Corporation in that behalf, to construct purchase, take on lease or otherwise acquire any building or land for the purpose of establishing a Corporation market or a Corporation slaughterhouse or stockyard within, and with the prior sanction of the State Government, without the limits of the Corporation and of extending or improving any existing Corporation market or slaughterhouse;
