Section 1 in Uttar Pradesh Municipal Corporation Act, 1959
1. Short title, extent and commencement.
- [(1) This Act may be called the Uttar Pradesh Municipal Corporation Act, 1959.] [Substituted by U.P. Act 12 of 1994 (w.e.f. 30-5-1994).](2)It extends to the whole of the State of Uttar Pradesh.(3)This Chapter shall come into operation at once, and the remaining provisions of this Act shall in relation to a City come into operation from such day as the State Government may by notification in the Official Gazette appoint in that behalf [and different dates may be appointed for different provisions] [Inserted by U.P. Act 14 of 1959.].Provided that for the limited purpose of constituting a Corporation for a City under this Act, the provisions of Chapter II including -(a)the delimitation of wards in the City;(b)the preparation and publication of electoral rolls;(c)the qualifications and disqualifications for being chosen as Mayor, [* * *] [Omitted by U.P. Act 12 of 1994 (w.e.f. 30-5-1994).] or Corporator of a Corporation; and for nomination as candidate for election as Mayor, [* * *] [Omitted by U.P. Act 12 of 1994 (w.e.f. 30-5-1994).]5 or Corporator; and(d)generally, the conduct of election and all other matters necessary for the due constitution of the Corporation;shall come into operation in and in respect of such City from the date of notification under Section 3 and notwithstanding anything in any other enactments all acts may be done and all proceedings taken as may be necessary for holding the elections in accordance with the provisions of the said Chapter and rules made thereunder for the due constitution of the Corporation.
