Section 169(2) in The U.P. Municipalities Act, 1916
(2)Every warrant issued under this section shall be signed by the [President] [Substituted by U.P. Act No. 7 of 1949.] of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.], or by an officer to whom the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] has delegated its power by regulation or by the executive officer, if any.
