Section 47 in Uttar Pradesh Municipal Corporation Act, 1959
47. Failure of elections.
(1)If at any election of Corporators, [* * *] [Omitted by U.P. Act 12 of 1977.] any seat remains unfilled, a fresh election shall be held to fill the vacancy.(2)For the purposes of conduct of election and ascertainment of the term of a Corporator [* * *] [Omitted by U.P. Act 12 of 1977.] an election under sub-section (1) shall be deemed to be an election to fill a casual vacancy.
