Section 96 in Uttar Pradesh Municipal Corporation Act, 1959
96. Joint transaction with other local authorities.
(1)The Corporation may from time to time and shall, if so required by the State Government, join with a Cantonment authority or any other local authority or with a combination of such authorities -(a)in appointing a Joint Committee out of their respective bodies for any purpose in which they are jointly interested, and in appointing a Chairman of such Committee;(b)in delegating to any such Committee power to frame terms binding on each such body as to the construction and future maintenance of any joint work and any power which might be exercised by any of such bodies, and(c)in framing and modifying bye-laws for regulating the proceedings of any such Committee in respect of the purpose for which the Committee is appointed.(2)Where the Corporation has requested the concurrence of any other local authority under the provisions of sub-section (1) in respect of any matter and such other local authority has refused to concur, the State Government may pass such orders as it deems fit requiring the concurrence of such other authority, not being a Cantonment authority, in the matter aforesaid and such other authority shall comply with such orders.(3)If any difference of opinion arises between the Corporation and any such other local authority which has joined the Corporation under this section, the matter shall be referred to the State Government whose decision thereon shall be final and binding:Provided that, if the authority concerned is a Cantonment authority, any such decision shall not be binding unless it is confirmed by the Central Government.(4)The Corporation may from time to time enter into an agreement with a Cantonment authority, or a local authority or with a combination of such authorities for the levy of octroi or terminal tax or tolls by the Corporation on behalf of the authorities so agreeing and, in that event, the provisions of this Act shall apply in respect of such levy as if the area of the City were extended so as to include the area or areas subject to the control of such authority or such combination of authorities.(5)The terms on which the Corporation proposes to join with a Cantonment authority or a local authority or a combination of such authorities under sub-section (1) or sub-section (4) shall be reduced to writing and be subject to prior approval of the State Government.(6)Subject to the prior approval of the State Government the terms referred to in sub-section (5) may be varied or rescinded with the concurrence of all the local authorities concerned and any such variation or rescission shall take effect from such date as may be agreed upon and specified by the said local authorities.
