Section 9 in Uttar Pradesh Municipal Corporation Act, 1959
9. Notification of Constitution of Corporation.
- As soon as may be after the election of the Corporators, [* * *] [Omitted by U.P. Act 12 of 1977.] and the Mayor of a Corporation for any City has been completed, the State Government shall notify by publication in the Official Gazette that the Corporation for that City has been duly constituted.Mayor and [Deputy Mayor] [The word 'Deputy Mayor' omitted by U.P. Act 49 of 2007, S.8.]
