Section 33 in Uttar Pradesh Municipal Corporation Act, 1959
33. Alteration or amendment of Delimitation Order and its effect.
(1)The State Government may, by a subsequent Order, alter or amend any final Order under sub-section (3) of Section 32.[(1-A) For the alteration or amendment of any order under sub-section (1) the provisions of sub-sections (2) and (3) of Section 32 shall mutatis mutandis apply.] [Inserted by U.P. Act 26 of 1995, S.12 (w.e.f. 30-05-1994).](2)Upon alteration or amendment of any final Order under this section the State Government shall apportion the existing Corporators to the altered or amended wards so as to provide so far as is reasonably practicable for their continuing to represent as large a number as possible of their former constituents.(3)An existing Corporator shall hold his office in the ward to which he is assigned for the same period that he would have held it had the wards remained unaltered and unamended.Electors and Electoral Rolls
