Section 219(f) in The U.P. Municipalities Act, 1916
(f)subject to the provisions of any rule prescribing the conditions on which property vested in the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may be transferred, lease, sell or otherwise dispose of any property acquired by the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] under clause (e) or any and used by the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] for a public street and no longer required therefor, and in doing so impose any condition as to the removal of any building existing thereon, as to the description of any new building to be erected thereon, as to the period within which such new building shall be completed, and as to any other matter that it deems fit.
