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[Cites 0, Cited by 0] [Section 11A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 11A(3) in Uttar Pradesh Municipal Corporation Act, 1959

(3)The provisions of this Act and the rules framed thereunder in relation to elections (including disputes relating to elections and electoral offences) of a Corporator shall, mutatis mutandis, apply in relation to the election of the Mayor.