Section 80(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)Offences punishable with imprisonment under Section 171-E or Section 171-F of the Indian Penal Code, 1860, and offences punishable under Section 135 or Section 136 of the Representation of the People Act, 1951, as applied to elections under this Act by Section 48 shal1 entail disqualification for membership of a Corporation.
