Section 127(2)(c) in Uttar Pradesh Municipal Corporation Act, 1959

[Cites 0, Cited by 0] [Section 127(2)] [Section 127] [Entire Act]

State of Uttar Pradesh - Subsection

Section 127(2)(c) in Uttar Pradesh Municipal Corporation Act, 1959

(c)the sanction of the Corporation shall be required -

(i)for the acceptance or acquisition of any immovable property, if the value of the property which is proposed to accept, acquire or give in exchange, exceeds five thousand rupees,

(ii)for the taking of any property on lease for a term exceeding three years, or

(iii)for the acceptance of any gift or bequest or property burdened by an obligation if the value of such property exceeds five thousand rupees.

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State of Uttar Pradesh - Subsection

Section 127(2)(c) in Uttar Pradesh Municipal Corporation Act, 1959