Section 2(17) in The U.P. Municipalities Act, 1916
(17)[ (i) "Prescribed" means prescribed by or under this Act or rules made thereunder or by or under any other enactment; [Substituted by U.P. Act No. 7 of 1949.](ii)"Prescribed authority" means an officer or a body corporate appointed by the State Government in this behalf by notification in the Official Gazette and, if no such officer or body corporate is appointed, the Commissioner;]
