Section 1(3)(c) in Uttar Pradesh Municipal Corporation Act, 1959

[Cites 0, Cited by 1] [Section 1(3)] [Section 1] [Entire Act]

State of Uttar Pradesh - Subsection

Section 1(3)(c) in Uttar Pradesh Municipal Corporation Act, 1959

(c)the qualifications and disqualifications for being chosen as Mayor, [* * *] [Omitted by U.P. Act 12 of 1994 (w.e.f. 30-5-1994).] or Corporator of a Corporation; and for nomination as candidate for election as Mayor, [* * *] [Omitted by U.P. Act 12 of 1994 (w.e.f. 30-5-1994).]5 or Corporator; and

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State of Uttar Pradesh - Subsection

Section 1(3)(c) in Uttar Pradesh Municipal Corporation Act, 1959