Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 83(1)] [Section 83] [Entire Act]

State of Uttar Pradesh - Subsection

Section 83(1)(a) in Uttar Pradesh Municipal Corporation Act, 1959

(a)that he has acted as a [* * *] [Omitted by U.P. Act 12 of 1977.] Corporator or member of any Committee, as the case may be, by voting or taking part in the discussion of any matter other than a matter referred to in clause (e) of Section 25 in which he has directly or indirectly a personal interest or in which he was professionally interested on behalf of a client, principal or other persons;