Section 4 in Uttar Pradesh Municipal Corporation Act, 1959
4. [ Municipal Corporation to be a body corporate. [Substituted by U.P. Act 26 of 1995, S.4 (w.e.f. 28-12-1994).]
- A Municipal Corporation constituted under sub-clause (c) of clause (1) of Article 243-Q of the Constitution in accordance with Part IX-A thereof shall be known as the Municipal Corporation of ..........(Name of the city) and be a body corporate.]
