Section 43AA(2) in The U.P. Municipalities Act, 1916
(2)A person shall be disqualified for being chosen as, and for being, President of a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] if he, -(a)is or has become subject to any of the disqualification [mentioned in clauses (a) to (g) and (i) to (k)] [Substituted by U.P. Act No. 12 of 1994.] of Section 13-D and the disqualification has not ceased or been removed under the said section; or(b)[* * *] [Omitted by U.P. Act No. 4 of 1965 (w.e.f. 1.5.1958).]
