Section 273(3) in The U.P. Municipalities Act, 1916
(3)Before appointing a place outside [the limits of the municipal area] [Substituted by U.P. Act No. 12 of 1994.] under clause (b) of sub-section (1), the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] shall obtain the previous sanction of the District Magistrate.
