Section 25(7) in Uttar Pradesh Municipal Corporation Act, 1959
(7)[ Any person who, after being elected as Corporator, becomes disqualified under this section shall not remain a Corporator and his seat shall become vacant with effect from the date of incurring such disqualification.] [Substituted by U.P. Act 12 of 1994 (w.e.f. 30-5-1994).]
