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] [Entire Act] State of Madhya Pradesh - Section Section 19 in M.P. Gandi Basti Kshetra (Sudhar Tatha Nirmulan) Niyam, 1978 19. A casual vacancy in the Board shall be filled by fresh appointment and the person appointed to fill vacancy shall hold office only for the remainder of the term for which the member in whose place he was appointed.
