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State of Uttar Pradesh - Section

Section 82 in Uttar Pradesh Municipal Corporation Act, 1959

82. Questions as to disqualifications to be determined by the State Government.

- If any question arises as to whether a member of a Corporation has become subject to any of the disqualifications mentioned in Section 25 the question shall be referred in the manner prescribed for decision to the State Government and the decision of the State Government shall be final.