Section 166(3) in Uttar Pradesh Municipal Corporation Act, 1959
(3)For the purposes of the inquiry referred to in sub-section (2) the Municipal Commissioner may himself record or may request the District Magistrate to record or to have recorded by any Magistrate subordinate to him the whole or any part of such evidence as the parties may produce. The Magistrate who records the evidence shall forward the record of such evidence to the Municipal Commissioner.
