Section 126(2) in Uttar Pradesh Municipal Corporation Act, 1959
(2)Where any doubt or dispute arises as to whether any property, interest on asset has vested in a Corporation under sub-section (1) or any rights, liabilities or obligations have become the rights, liabilities or obligations of the Corporation such doubt or dispute shall be referred by the Municipal Commissioner to the State Government whose decision shall unless superseded by any decision of a court of law be final.
