Section 110A(3) in The U.P. Municipalities Act, 1916
(3)The following matters shall be regulated and governed by rules made by the [State Government] [Substituted by ALO 1950.], viz., -(a)the constitution and aims and objects of the union;(b)the amount and the method of contribution of [Municipalities] [Substituted by U.P. Act No. 12 of 1994.] to the union;(c)the management and control of finances of the union;(d)[* * *] [Omitted by U.P. Act No. 12 of 1994.](e)generally such other matter as may be necessary for the purpose of this section.Exercise and delegation of powers by [Municipality] [Substituted by U.P. Act No. 12 of 1994.]
