Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6A(3)] [Section 6A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6A(3)(b) in Uttar Pradesh Municipal Corporation Act, 1959

(b)such other members, not exceeding five, as may be nominated by the State Government from amongst persons registered as electors within the territorial area of the Wards Committee concerned who have special knowledge or experience in municipal administration;