Section 124(1) in The U.P. Municipalities Act, 1916
(1)Subject to any restriction imposed by or under this Act, a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may transfer by sale, mortgage, lease, gift, exchange or otherwise any property vested in the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] not being property held by it on any trust the terms of which are inconsistent with the right to so transfer.
