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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Uttar Pradesh - Subsection

Section 15(2) in Uttar Pradesh Municipal Corporation Act, 1959

(2)The term of office of a Mayor or a [Deputy Mayor] [The word 'Deputy Mayor' omitted by U.P. Act 49 of 2007, S.8.] elected to fill a casual vacancy shall be the remainder of the term of office of his predecessor.