Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 71] [Entire Act] State of Uttar Pradesh - Subsection Section 71(a) in Uttar Pradesh Municipal Corporation Act, 1959 (a)that on the date of his election a returned candidate was not qualified, or was disqualified, to be chosen to fill the seat under this Act; or
