Section 11(1)(c) in Uttar Pradesh Municipal Corporation Act, 1959

[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

(c)if he is disqualified under sub-section (1) of Section 25 for election as a Corporator [* * *] [Omitted by U.P. Act 12 of 1977.]; or

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