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[Cites 0, Cited by 0] [Section 31A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 31A(a) in The U.P. Municipalities Act, 1916

(a)All members of the municipality including the President shall, on a date to be specified to the order, vacate their offices as such but without prejudice to their eligibility for re-election or renomination;