Legal Document View

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
[Cites 0, Cited by 0] [Section 25(5)] [Section 25] [Entire Act]

State of Uttar Pradesh - Subsection

Section 25(5)(ii) in Uttar Pradesh Municipal Corporation Act, 1959

(ii)any allowance or facility for serving as the Mayor or [Deputy Mayor] [The word 'Deputy Mayor' omitted by U.P. Act 49 of 2007, S.8.] or as a Corporator [* * *] [Omitted by U.P. Act 12 of 1977.].