Section 110A(1) in The U.P. Municipalities Act, 1916
(1)The [Municipalities] [Substituted by U.P. Act No. 12 of 1994.] in Uttar Pradesh may combine to form an association to be called the State [Municipalities] [Substituted by U.P. Act No. 12 of 1994.] Union, provided that no such association shall be formed unless more than half the number of [Municipalities] [Substituted by U.P. Act No. 12 of 1994.] in the State severally pass a resolution signifying their intention to become members.
