Section 6(4) in U.P. Urban Planning and Development Act, 1973
(4)An elected member under Clause (d) of Sub-section (2) shall hold office for a term of three years from the date of his election to the council' and shall be eligible for re-election:Provided that such term shall come to an end as soon as the member ceases to be a member of the local body from which he was elected.
