Section 94(6) in The U.P. Municipalities Act, 1916
(6)A resolution of a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] shall not be modified or cancelled within six months after the passing thereof, -(a)unless previous notice has been given setting forth fully the resolution which it is proposed to modify or cancel and the motion or proposition for the modification or cancellation of such resolution; and(b)except by a resolution supported by not less than, one half of the total number of members of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] for the time being.Conduct of correspondence, accounts, budgets, etc.
