Section 213(3) in Uttar Pradesh Municipal Corporation Act, 1959
(3)Every alteration [or amendment] [Substituted by U.P. Act 21 of 1964.] made under sub-section (1) shall be authenticated by the signature or signatures of the person authorized by Section 210 and, subject to the result of an appeal under Section 472, shall take effect from the date on which the next instalment falls due.
