Section 141(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)On the written requisition of the State Government or the Prescribed Authority the Municipal Commissioner may at any time undertake the execution of any work certified by the State Government or such authority as the case may be, to be urgently required for a work of public utility and for this purpose may make payments from the Corporation Fund so far as the same can be made without unduly interfering with the regular working of the municipal administration.
