Section 580(4) in Uttar Pradesh Municipal Corporation Act, 1959
(4)Every order made under sub-section (1), shall be laid, as soon as may be, before both the Houses of the State Legislature and the provisions of sub-section (1) of Section 23-A of the Uttar Pradesh General Clauses Act, 1904 shall apply as they apply in respect of rules made by the State Government under any Uttar Pradesh Act.
