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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Uttar Pradesh - Subsection

Section 22(2) in The U.P. Water Supply and Sewerage Act, 1975

(2)A member nominated under clause (e) of Section 20 shall, unless his term is determined earlier by the State Government, by notification in the Gazette, hold office for a period of three years or until the expiry of his term of office as elected member of the local body concerned, whichever is earlier.