Section 16(9) in Uttar Pradesh Municipal Corporation Act, 1959
(9)As soon as the meeting convened under this section has commenced, the [District Judge] [Substituted by U.P. Act 12 of 1994 (w.e.f. 30-5-1994).] shall read to the members present the motion for the consideration of which it has been convened and declare it to be open for discussion.
