Section 26 in Uttar Pradesh Municipal Corporation Act, 1959
26. Term of office of Corporator [* * *] [Omitted by U.P. Act 12 of 1977.].
(1)The term of a Corporator [* * *] [Omitted by U.P. Act 12 of 1977.] other than Corporator [* * *] [Omitted by U.P. Act 12 of 1977.] chosen to fill a casual vacancy shall be coterminus with the term of the Corporation.(2)The term of a Corporator [* * *] [Omitted by U.P. Act 12 of 1977.] chosen to fill a casual vacancy shall be the remainder of his predecessor's term.
