Section 38(3) in Uttar Pradesh Municipal Corporation Act, 1959
(3)[ No person shall be entitled to be registered in the electoral roll for any ward, if his name is entered in any electoral roll pertaining to any other City, or to any [smaller urban area, transitional areas, cantonment or Gram Panchayat] [Inserted by U.P. Act 35 of 1978 (w.e.f. 12-10-1978).] unless he shows that his name has been struck off from such electoral roll] [Substituted by U.P. Act 35 of 1978 (w.e.f. 12-10-1978).]
