Section 120(1) in The U.P. Municipalities Act, 1916
(1)The municipal fund and all property vested in a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] shall be applied for the purposes, express or implied, for which, by or under this or any other enactment, powers are conferred or duties or obligations are imposed upon the [Municipality] [Substituted by U.P. Act No. 12 of 1994.].
