Section 12 in The United Provinces Fire Service Act, 1944
12. Prohibition against transfer of fire station. -
No local authority of any town to which this Act applies for the time being shall, after the commencement of the Act. transfer or otherwise part with any immovable property used as a fire station or any permanent fixture thereof without the previous sanction of the [State Government]. [Substituted by the A.O. 1940 for (Provincial Govt.).]
