Section 16(3) in Uttar Pradesh Municipal Corporation Act, 1959
(3)Written notice of intention to make a motion of non-confidence in the [* * *] [Omitted by U.P. Act 12 of 1994 (w.e.f. 30-5-1994).] Mayor signed by such number of members of the Mahapalika as constitute not less than [one-half] [Substituted by U.P. Act 17 of 1982 (w.e.f. 4-1-1982).] of the total number of members of the Corporation, together with a copy of the motion which it is proposed to make, shall be delivered by any two of the members signing the notice to the Commission of the Division in which the City is situate.
