Section 30 in Uttar Pradesh Municipal Corporation Act, 1959
30. Election of same person for more than one ward.
(1)If any person has been elected a Corporator from more than one ward, he shall within three days of the date of the last of such election intimate the Municipal Commissioner the ward for which he chooses to serve.(2)In default of such intimation, the Municipal Commissioner shall determine by lot and notify the ward for which such person shall serve.(3)The said person shall be deemed to have been elected only for the ward so chosen or notified and the vacancy or vacancies arising in the representation of the other ward or wards shall be filled by fresh election as if they were casual vacancies.
