Section 124(2) in The U.P. Municipalities Act, 1916
(2)Notwithstanding anything contained in sub-section (1), the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may with the sanction of the [State Government] [Substituted by ALO 1950.] transfer to Government, any property vested in the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] but not so as to affect any trust or public rights to which the property is subject.
