Section 50(c) in The U.P. Municipalities Act, 1916
(c)the submission to the [Prescribed Authority] [Substituted by U.P. Act No. 7 of 1949.] under Section 32 of statements, accounts, reports, or copies of documents, and under sub-sections (4) and (5) of Section 94 and sub-section (1) of Section 108 of copies of resolution, passed by the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] or by a committee of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.];
