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[Cites 0, Cited by 0] [Section 87(2)] [Section 87] [Entire Act]

State of Uttar Pradesh - Subsection

Section 87(2)(a) in Uttar Pradesh Municipal Corporation Act, 1959

(a)the manner of notification of election of Mayor, [Deputy Mayor] [The word 'Deputy Mayor' omitted by U.P. Act 49 of 2007, S. 8.], [* * *] [Omitted by U.P. Act 12 of 1977.] or Corporator, and of a vacancy in the office of Mayor, [Deputy Mayor] [The word 'Deputy Mayor' omitted by U.P. Act 49 of 2007, S. 8.] [* * *] [Omitted by U.P. Act 12 of 1977.] or Corporator;