Section 2(22B) in The U.P. Municipalities Act, 1916
(22B)[ "State Election Commission" means the State Election Commission] [Inserted by U.P. Act No. 12 of 1994.] [constituted under] [Substituted by U.P. Act No. 26 of 1995, for 'referred to in'.] Article 243-K of the Constitution;
