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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Uttar Pradesh - Subsection

Section 11(1)(d) in Uttar Pradesh Municipal Corporation Act, 1959

(d)if he was defeated at the poll at an election to any seat of [* * *] [Omitted by U.P. Act 12 of 1977.] Corporator unless at least six months have elapsed since the date of declaration of the result of that election.