Section 16(16) in Uttar Pradesh Municipal Corporation Act, 1959
(16)[ If the motion is not carried as aforesaid, or if the meeting can not be held for want of quorum, which shall not be less than [three-fourth] [Substituted by U.P. Act 12 of 1994 (w.e.f. 30-5-1994).] of the total number of members of the Corporation, for the time being, no notice of any subsequent motion of non-confidence in the same Mayor shall be received until after the expiry of a period of two years from the date of meeting.]
