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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Uttar Pradesh - Subsection

Section 62(4) in Uttar Pradesh Municipal Corporation Act, 1959

(4)[ The petition shall be presented to the District Judge exercising jurisdiction in the City within 30 days of the declaration of result of the election.] [Substituted by U.P. Act 12 of 1977.]