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[Cites 0, Cited by 0] [Section 538(3)] [Section 538] [Entire Act]

State of Uttar Pradesh - Subsection

Section 538(3)(a) in Uttar Pradesh Municipal Corporation Act, 1959

(a)the Mayor, the [Deputy Mayor] and all Corporators shall, on a date to be specified in the order, vacate their respective offices but without prejudice to the eligibility for re-election.