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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Uttar Pradesh - Subsection

Section 54(3) in The U.P. Municipalities Act, 1916

(3)The Vice-President wishing to resign may intimate in writing his intention to do so to the President and on his resignation being accepted by the Municipality, he shall be deemed to have vacated his office.