Section 27A(1)(b) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961

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State of Uttar Pradesh - Subsection

Section 27A(1)(b) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961

(b)if a person after his election as [Pramukh or Adhyaksha] [Substituted by U.P. Act No. 44 of 2007 (w.e.f. 20.08.2007).] is subsequently elected or nominated to any of the offices mentioned in sub-clauses (i) to (iv) of clause (a), he shall, on the date of first publication in the Gazette of India or of Uttar Pradesh of the declaration of his election or his nomination cease to hold the office of [Pramukh or Adhyaksha] [Substituted by U.P. Act No. 44 of 2007 (w.e.f. 20.08.2007).] and a casual vacancy shall thereupon occur in the office of [Pramukh or Adhyaksha] [Substituted by U.P. Act No. 44 of 2007 (w.e.f. 20.08.2007).] as the case may be,

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State of Uttar Pradesh - Subsection

Section 27A(1)(b) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961