Section 91(2) in Uttar Pradesh Municipal Corporation Act, 1959
(2)Any member of the Corporation or of a Committee referred to in subsection (1), as the case may be, may send or deliver to the Municipal Commissioner notice of any resolution with a copy thereof proposed to be moved by him at any meeting of which notice has been sent under sub-section (1). The notice shall be sent or delivered at least forty-eight hours in the case of a meeting of the Corporation and twenty-four hours in the case of a meeting of any Committee before the date fixed for the meeting and thereupon the Municipal Commissioner shall with all possible despatch cause to be circulated such resolution to every member in such manner as he may think fit. Any resolution so circulated may, unless the meeting otherwise decides, be considered and disposed of thereat.
