Section 464(4) in Uttar Pradesh Municipal Corporation Act, 1959
(4)Nothing in this section shall apply to any such share or interest in a contract or employment with, under, by, or on behalf of, the Corporation as is referred to in clauses (b), (d) and (g) of proviso to Section 463, or to any share or interest acquired or retained with the permission of the Prescribed Authority, in any lease, sale or purchase of land or buildings, or in any agreement for the same.
