Section 91(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)A list of the business to be transacted at every meeting, except an adjourned meeting, shall be sent to the address, given by himself, of each member of the Corporation, the Executive Committee, [the Development Committee, the Wards Committees] [Substituted by U.P. Act 12 of 1994 (w.e.f. 30-05-1994).] or other Committee constituted under clause (e) of Section 5, as the case may be, at least ninety-six hours in the case of a meeting of the Corporation and seventy-two hours in the case of a meeting of any such Committee before the time fixed for such meeting and no business, except as provided in sub-section (2), shall be brought or transacted at any meeting other than a business of which notice has been given:Provided that if the list of business aforesaid is sent by post it shall be sent under a certificate of posting.
