Section 535 in Uttar Pradesh Municipal Corporation Act, 1959
535. Powers of State Government in case of emergency.
(1)In case of emergency the State Government may provide for the execution through such agency and in such manner as it may specify in its order of any work or the doing of any act which the Corporation or the Municipal Commissioner with or without the sanction of the Corporation or the Executive Committee is empowered to execute or do and of which the immediate execution or doing is, in its opinion, necessary for the safety or protection of the public and may direct that the expenses of executing the work or doing the act shall be forthwith paid by the Corporation.(2)If the expense is not so paid the State Government may make an order directing the person having the custody of the Corporation fund to pay the expense from such fund.
