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[Cites 0, Cited by 1] [Section 54] [Entire Act]

State of Uttar Pradesh - Subsection

Section 54(2) in The U.P. Municipalities Act, 1916

(2)The term of office of the Vice-President of any description shall be one year from the date of his election or the residue of his term of office as a member of the municipality, whichever is less.