Section 120 in Uttar Pradesh Municipal Corporation Act, 1959
120. Municipal Commissioner to exercise powers and perform duties of Corporation under other laws.
(1)Any powers, duties and functions conferred or imposed upon or vested in the Corporation by any other law for the time being in force, shall subject to the provisions of such law and to such restrictions, limitations and conditions as the Corporation may imposed, be exercised, performed or discharged by the Municipal Commissioner.(2)The Municipal Commissioner may, subject to any rules in that behalf, by order in writing of which a copy shall be placed before the Executive Committee for information empower any Corporation Officer other than the Mukhya Nagar Lekha Parikshak to exercise, perform or discharge any such power, duty or function under the control of the Municipal Commissioner and subject to his revision and to such conditions and limitations, if any, as he may think fit to impose.
