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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Uttar Pradesh - Subsection

Section 46(s) in Uttar Pradesh Municipal Corporation Act, 1959

(s)maintaining of list of [electorates referred to in sub-section (3) of Section 12] [Substituted for 'Sabhasads' by U.P. Act 23 of 2001, S.3 (Now S.12 of the main Act Omitted by U.P. Act 49 of 2007, S.12).] [* * *] [Omitted by U.P. Act 12 of 1977.] for the purposes of [elections of] [Substituted by U.P. Act 35 of 1978 (w.e.f. 12-10-1978).] [* * *] [Omitted by U.P. Act 12 of 1977.] [* * *] [Omitted by U.P. Act 12 of 1994 (w.e.f. 30-05-1994).]; the .[Deputy Mayor] [The word 'Deputy Mayor' omitted by U.P. Act 49 of 2007, S.8.]; and