Section 50(d) in The U.P. Municipalities Act, 1916
(d)such of the powers, duties and functions referred to in the third column of Schedule 1 as are delegated by the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] under Section 112 to the [President] [Substituted by U.P. Act No. 7 of 1949.]; and
