Section 108(1) in The U.P. Municipalities Act, 1916
(1)The provisions of sub-sections (1) and (2) of Section 92, of Section 93, and of sub-sections (1), (2), (4), (5) and (6) of Section 94 shall apply to the proceedings of committees of [Municipality] [Substituted by U.P. Act No. 12 of 1994.], as if the words "a committee" were substituted for the words " a [Municipality] [Substituted by U.P. Act No. 12 of 1994.]" or "the [Municipality] [Substituted by U.P. Act No. 12 of 1994.]" whenever they occur therein.
