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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Uttar Pradesh - Subsection

Section 51(8) in Uttar Pradesh Municipal Corporation Act, 1959

(8)A casual vacancy in the seat of a member of the Committee shall be filled by electing a member for the remainder of the term of the member outgone:Provided that where the remainder of the term of the Committee is less than two months, the vacancy shall not be filled unless the Corporation resolves otherwise.