Section 119(3) in The U.P. Municipalities Act, 1916
(3)All property, endowments and funds belonging to any public institution vesting in, or placed under the management, control and administration of, a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] shall be held by the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] in trust for the purpose, to which such property, endowments and funds were lawfully applicable at the time when the institution become so vested or was so placed.
