Section 131(3) in The U.P. Municipalities Act, 1916
(3)The [Municipality] [Substituted by U.P. Act No. 12 of 1994.] shall, thereupon publish in the manner prescribed in Section 94 the proposals framed under sub-section (1) and the draft rules framed under sub-section (2) along with a notice in the form set forth in Schedule III.
