56. [ Notification of elections, nominations and vacancies. - Every election and nomination of a member or President of a] [Substituted by U.P. Act No. 1 of 1955.] [Municipality] [Substituted by U.P. Act No. 12 of 1994.], the due constitution of the[Municipality] [ Substituted by U.P. Act No. 12 of 1994.], and every vacancy in the office of members or [President] [Substituted by U.P. Act No. 7 of 1949.] shall be notified in the Official Gazette.
The executive officer and medical officer of health
