Section 80(3) in Uttar Pradesh Municipal Corporation Act, 1959
(3)The period of disqualification shal1 be five years commencing in the case of disqualification under sub-section (1) from the date of the conviction for the offence and in the case of disqualification under sub-section (2) from the date on which the finding of the District Judge under section 70 takes effect under Section 77.Certain Other Matters
