43AA. [ Qualification for Presidentship. -] [Inserted by U.P. Act No. 1 of 1955.] [(1) A person shall not be qualified to be chosen as President of a] [Substituted by U.P. Act No. 35 of 1978.] [Municipality] [Substituted by U.P. Act No. 12 of 1994.] unless he, -
(a)is an elector for any ward [in the municipal area] [Substituted by U.P. Act No. 12 of 1994.];(b)has attained the age of thirty years on the date of his nomination as a candidate for election to the office of President.(2)A person shall be disqualified for being chosen as, and for being, President of a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] if he, -(a)is or has become subject to any of the disqualification [mentioned in clauses (a) to (g) and (i) to (k)] [Substituted by U.P. Act No. 12 of 1994.] of Section 13-D and the disqualification has not ceased or been removed under the said section; or(b)[* * *] [Omitted by U.P. Act No. 4 of 1965 (w.e.f. 1.5.1958).](3)[* * *] [Omitted by U.P. Act No. 12 of 1994.]
