Section 62(3) in Uttar Pradesh Municipal Corporation Act, 1959
(3)The election of any person as [* * *] [Omitted by U.P. Act 12 of 1977.] Corporator shall not be questioned on the ground that the name of any person qualified to vote, has been omitted from, or the name of any person not qualified to vote, has been inserted in the electoral roll or rolls.
