Section 127(b) in The U.P. Municipalities Act, 1916
(b)the conditions on which property be acquired by the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] or on which property vested in the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may be transferred by sale, mortgage, lease, exchange or otherwise; and
