Section 35 in Uttar Pradesh Municipal Corporation Act, 1959
35. [ Electoral roll for each ward. [Substituted by U.P. Act 12 of 1994 (w.e.f. 30-05-1994).]
- There shall be an electoral roll for each ward which shall be prepared in accordance with the provisions of this Act, under the superintendence, direction and control of the State Election Commission.] [Substituted by U.P. Act 26 of 1995, S.11 (w.e.f. 30-05-1994).]
