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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Uttar Pradesh - Subsection

Section 33(3) in Uttar Pradesh Municipal Corporation Act, 1959

(3)An existing Corporator shall hold his office in the ward to which he is assigned for the same period that he would have held it had the wards remained unaltered and unamended.Electors and Electoral Rolls