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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6A] [Entire Act] State of Uttar Pradesh - Subsection Section 6A(5) in Uttar Pradesh Municipal Corporation Act, 1959 (5)The duration of the office of the Chairperson shall be one year but he shall hold office until his successor is elected and shall be eligible for re-election.
