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[Cites 0, Cited by 5] [Section 42] [Entire Act]

State of Gujarat - Subsection

Section 42(3) in The Gujarat Municipalities Act, 1963

(3)When any vacancy of a president or vice-president occurs due to any reason, the Chief Officer of the municipality and in the absence of the Chief Officer such officer as the Collector may, by a general or special order, designate for the purpose shall within fifteen days from the date on which the vacancy occurs give a notice thereof to the Collector.