Section 94(4) in The U.P. Municipalities Act, 1916
(4)Copies of every resolution passed by a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] at a meeting shall, within ten days from the date of the meeting, be forwarded to the [Prescribed Authority] [Substituted by U.P. Act No. 7 of 1949.] and the District Magistrate.
