Section 47(2) in The U.P. Municipalities Act, 1916
(2)On receipt by the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] of information that the resignation has been accepted by the State Government [* * *] [Omitted by U.P. Act No. 12 of 1994.], such [President] [Substituted by U.P. Act No. 7 of 1949.] shall be deemed to have vacated his office.
