Section 579(3) in Uttar Pradesh Municipal Corporation Act, 1959
(3)[ Notwithstanding anything in sub-section (2), the election to constitute the Corporation shall be held within a period of one and a half years from the date of commencement of the Uttar Pradesh Urban Local Self Government Laws (Amendment) Act, 1994 in accordance with the provisions of this Act as amended by the said Act and on the constitution of the Corporation the provisions of clauses (b), (c) and (d) of sub-section (2) shall cease to have effect.] [Substituted by U.P. Act 26 of 1995, S.29 (w.e.f 30-05-1994).]
