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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Uttar Pradesh - Subsection

Section 19(1) in Uttar Pradesh Municipal Corporation Act, 1959

(1)A Mayor wishing to resign his office may do so by writing under his hand addressed to the State Government and it shall take effect from the date of the information to the Municipal Commissioner that it has been accepted by the State Government.