Section 41(2) in The U.P. Municipalities Act, 1916
(2)A member removed under clause (b) of sub-section (1) of the preceding section [* * *] [Omitted by U.P. Act No. 7 of 1949.] shall not be so eligible [* * *] [Omitted by U.P. Act No. 7 of 1949.] [unless his disqualification no longer exists] [Substituted by U.P. Act No. 26 of 1964.].
