Section 27(1) in The U.P. Municipalities Act, 1916
(1)The [District Judge] [Substituted by U.P. Act No. 17 of 1982.] may declare any candidate found to have committed any corrupt practice [* * *] [Omitted by U.P. Act No. 17 of 1934.] to be incapable, for any period not exceeding five years, of being elected as a member of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] or of being appointed or retained in any office or place in the gift or disposal of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] [ : ] [Substituted by U.P. Act No. 17 of 1934.][Provided that no such declaration shall be made about any candidate who was not a party to the election petition or who was not given an opportunity of being heard under Section 26] [Inserted by U.P. Act No. 17 of 1934.].
