Section 116 in Uttar Pradesh Municipal Corporation Act, 1959
116. Division of functions between Corporation authorities.
- (I) The respective functions of the several Corporation authorities shall be such as are specifically prescribed by or under this Act.(2)In the event of any doubt or dispute arising as to which Corporation authority any particular function belongs, the Municipal Commissioner may, and if the Mayor so requires shall, refer the doubt or dispute to the State Government whose decision shall be final and not open to question in any court of law.
