Section 16(15) in Uttar Pradesh Municipal Corporation Act, 1959
(15)The motion shall be deemed to have been carried only when it has been passed by [a majority of [three-fourths] [Substituted by U.P. Act 8 of 1998, S.2 (w.e.f. 13-11-1997).][Inserted by U.P. Act 16 of 2004, S.4 (w.e.f. 21-11-2002).] of the total number of members of the Corporation.
