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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Uttar Pradesh - Subsection

Section 57(2) in Uttar Pradesh Municipal Corporation Act, 1959

(2)Subject to the directions, if any, of the State Government in this behalf, the members of a Committee referred to in sub-section (1) shall elect from among themselves a Chairman and a Vice-Chairman and shall fill any casual vacancy in the office of Chairman or Vice-Chairman by fresh election.