Section 27A(1)(a) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961

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State of Uttar Pradesh - Subsection

Section 27A(1)(a) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961

(a)a person shall be disqualified for being elected as, and for being, a [Pramukh or Adhyaksha] [Substituted by U.P. Act No. 44 of 2007 (w.e.f 20.08.2007).] if he is -

(i)a member of Parliament or of the State Legislature; or

(ii)Nagar Pramukh or [x x x] [Omitted by U.P. Act No. 44 of 2007 (w.e.f 20.08.2007).] of a [Municipal Corporation] [Substituted by U.P. Act No. 12 of 1994 (w.e.f. 30.5.1994).]; or

(iii)President or vice-president of a [Municipality] [Substituted by U.P. Act No. 12 of 1994 (w.e.f 30.5.1994).]; or

(iv)Chairman of a Town Area Committee or President of a Notified Area Committee;

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State of Uttar Pradesh - Subsection

Section 27A(1)(a) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961