Section 27A(3) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(3)Notwithstanding anything in this Act, if in the first elections held after the commencement of the Uttar Pradesh Panchayat Laws (Amendment) Act, 1994, a person is chosen to more than one office which he is disqualified to hold simultaneously under sub-section (1), he shall submit his resignation from all but one of these offices within sixty days of the declaration of the results of elections, or if the declaration of the results of elections in respect of the said offices has been made on different dates, within sixty days of the last of such dates and in the event of failure to so resign, all offices except the office in the Zila Panchayat shall be deemed vacant.] [Inserted by U.P. Act No. 29 of 1995 (w.e.f. 20.05.1995).]
