Section 132(4) in The U.P. Municipalities Act, 1916
(4)When the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] has finally settled its proposals it shall submit them along with the objections (if any) made in connection therewith to the [Prescribed Authority] [Substituted by U.P. Act No. 7 of 1949.].
