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[Cites 0, Cited by 0] [Section 57A(3)] [Section 57A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 57A(3)(a) in Uttar Pradesh Municipal Corporation Act, 1959

(a)two-thirds of the members shall be elected by, and from amongst, the elected members of the municipalities and chairpersons of the Panchayats in the Metropolitan area in proportion to the ratio between the population of the municipalities and of the Panchayats in that area; and