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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Uttar Pradesh - Subsection

Section 16(2) in Uttar Pradesh Municipal Corporation Act, 1959

(2)[ No notice of a motion of non-confidence under this section shall be received within two years of the assumption of office by the Mayor.] [Substituted by U.P. Act 12 of 1994 (w.e.f. 30-5-1994).]