Section 43D(3) in The U.P. Municipalities Act, 1916
(3)Any person required under sub-section (1) to make an oath or affirmation shall not take his seat at a meeting of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] or do any act as a member or President of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] unless he has made and subscribed an oath or affirmation as laid down under sub-section (1).
