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[Cites 0, Cited by 0] [Section 11A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 11A(4) in Uttar Pradesh Municipal Corporation Act, 1959

(4)If in a general election, a person is elected both as a Mayor and as a Corporator or being a Corporator is elected Mayor, in any bye-election, he shall cease to be a Corporator from the date of his election as Mayor.]