Section 16(4) in Uttar Pradesh Municipal Corporation Act, 1959
(4)The Commissioner of the Division shall then convene a meeting for the consideration of the motion to be held at the office of the Corporation, on the date and at the time appointed by him which shall not be earlier than thirty and not later than thirty-five days from the date on which the notice under sub-section (3) was delivered to him. He shall send not less than seven clear days before the date of the meeting, a notice of such meeting, and of the date and time appointed therefore, to every member of the Corporation at his place of residence and shall at the same time cause such notice to be published in such manner as he may deem fit. Thereupon every member shall be deemed to have received the notice.
