Section 111(1) in The U.P. Municipalities Act, 1916
(1)The powers, duties and functions specified in the second column of Schedule 1, with the exception of those against which an entry is shown in the third column of that schedule, may be exercised, and shall be performed or discharged by a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] or by resolution passed at a meeting of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] and not otherwise.
