Section 16(17) in Uttar Pradesh Municipal Corporation Act, 1959
(17)On a motion of non-confidence in the [Deputy Mayor] [The word 'Deputy Mayor' omitted by U.P. Act 49 of 2007, S.8.] having been passed and communicated to him in accordance with this section, the [Deputy Mayor] [The word 'Deputy Mayor' omitted by U.P. Act 49 of 2007, S.8.] shall -(a)[] within three days of the receipt of such communication resign his office;] [Substituted by U.P. Act 12 of 1994 (w.e.f. 30-5-1994).](b)on the expiry of three days after the date of receipt of such communication, stop acting as [Deputy Mayor] [The word 'Deputy Mayor' omitted by U.P. Act 49 of 2007, S.8.].
