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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Meghalaya - Subsection

Section 25(2) in Meghalaya Municipal Act, 1973

(2)Any person having been elected or appointed a Commissioner fails to make, within three months from the dale of the first meeting of the Board the oath or affirmation laid down in sub-section (1), shall cease to hold his office and his seat shall be deemed to have become Vacant.