Section 113(3) in The U.P. Municipalities Act, 1916
(3)Until the contrary is proved, any document or minutes which purport to be the record of the proceedings of a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] or committee shall, if substantially made and signed in the manner prescribed for the making and signing of the record of such proceedings, be deemed to be a correct record of the proceedings, of a duly convened meeting held by a duly constituted [Municipality] [Substituted by U.P. Act No. 12 of 1994.] or committee whereof all the members were duly qualified.
