Section 83(4) in Uttar Pradesh Municipal Corporation Act, 1959
(4)A person who has been removed from membership of the Corporation under sub-section (1) shall be disqualified for being elected and for being a member of the Corporation for a period of four years from the date of his removal, and a person who has been removed from the membership of any Committee of the Corporation shall be disqualified for being elected or for being a member of such Committee for a period of four years from the date of his removal:Provided that the State Government may at any time by order remove the disqualification.
