Section 112(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)[The Additional Municipal Commissioner, Deputy Municipal Commissioner] [Substituted by U.P. Act 12 of 1994 (w.e.f. 30-05-1994).] and Assistant Municipal Commissioner shall subject to the control of the Municipal Commissioner. exercise such powers and perform such duties of the Municipal Commissioner as the Municipal Commissioner may specify in this behalf.
