Section 50(e) in The U.P. Municipalities Act, 1916
(e)all other duties, powers and functions of a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] with the exception of, -(i)where there is an executive officer, those vested in an executive officer by Section 60 [and where there is a medical officer of health, those vested in the medical officer of health by Section 60-A] [Added by U.P Act No. 5 of 1932.].(ii)those specified in the second column of Schedule 1; and(iii)those delegated by the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] under Section 112.
