Section 5(4) in The U.P. Antarim Zila Parishad Act, 1958
(4)The election of two members by electoral college relating to Bhadohi or their nomination by the State Goverment for the purposes of clause (c) of sub-section (2) of section 4 shall mutatis mutandis, be made in the manner and under the conditions provided in sub-sections (1) and (2).
