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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Uttar Pradesh - Subsection

Section 26(1) in Uttar Pradesh Municipal Corporation Act, 1959

(1)The term of a Corporator [* * *] [Omitted by U.P. Act 12 of 1977.] other than Corporator [* * *] [Omitted by U.P. Act 12 of 1977.] chosen to fill a casual vacancy shall be coterminus with the term of the Corporation.