Section 13D(ii) in The U.P. Municipalities Act, 1916
(ii)the disqualification shall not in the case of a person who is, on the date of the disqualification, a member of the] [Municipality] [Substituted by U.P. Act No. 12 of 1994.] take effect until three months have elapsed from the date of such disqualification or if within these three months an appeal or petition for revision is brought in respect of conviction or order until that appeal or petition is disposed of.
