Section 300(2) in The U.P. Municipalities Act, 1916
(2)Any rule or regulation made by the [State Government] [Substituted by ALO 1950.] may be general for all municipalities or for all municipalities not expressly excepted from its operation or may be special for the whole or any part of any one or more than one municipality as the [State Government] [Substituted by ALO 1950.] directs.
