Section 9(1)(a) in The U.P. Municipalities Act, 1916

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State of Uttar Pradesh - Subsection

Section 9(1)(a) in The U.P. Municipalities Act, 1916

(a)the elected members, whose number shall, -

(i)in the case of a Nagar Panchayat, be not less than 10, and not more than 24; and

(ii)in the case of a Municipal Council, be not less than 25 and not more than 55, as the State Government may, by notification in the Official Gazette specify;

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State of Uttar Pradesh - Subsection

Section 9(1)(a) in The U.P. Municipalities Act, 1916