Section 94(3) in The U.P. Municipalities Act, 1916
(3)[ Every resolution passed by a] [Substituted by U.P. Act No. 7 of 1953.] [Municipality] [Substituted by U.P. Act No. 12 of 1994.] at a meeting, shall, as soon thereafter as may be, [be published in Hindi in any paper approved by the State Government for purpose of publication of public notices, published in the district, or if there is no such paper, in the district, in the division, in which the municipality concerned is situate and where there is no such paper, be posted upon the notice boards of the municipal office and Collectorate Office for three consecutive days] [Substituted by U.P. Act No. 26 of 1964.].
