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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Uttar Pradesh - Subsection

Section 30(1) in Uttar Pradesh Municipal Corporation Act, 1959

(1)If any person has been elected a Corporator from more than one ward, he shall within three days of the date of the last of such election intimate the Municipal Commissioner the ward for which he chooses to serve.