Section 16(13) in Uttar Pradesh Municipal Corporation Act, 1959
(13)A copy of the minutes of the meeting together with a copy of the motion and the result of the voting thereon shall, on the termination of the meeting, be forwarded forthwith by the [District Judge] [Substituted by U.P. Act 12 of 1994 (w.e.f. 30-5-1994).] to the [Deputy Mayor] [The word 'Deputy Mayor' omitted by U.P. Act 49 of 2007, S.8.] and the Commissioner of the Division.
