Section 24 in Uttar Pradesh Municipal Corporation Act, 1959
24. [ Qualifications for election as Corporator. [Substituted by U.P. Act 12 of 1994 (w.e.f. 30-5-1994).]
- A person shall not be qualified for being chosen as, and for being a Corporator unless he -(a)is an elector in the City;(b)has attained the age of twenty-one years; and(c)belongs in respect of a seat reserved for the Scheduled Castes, the Scheduled Tribes, backward classes or women, to such category, as the case may be.]
