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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 8(1) in Jammu and Kashmir Panchayati Raj Act, 1989

(1)Whenever a vacancy occurs by the death or resignation of panch or Sarpanch, the vacancy shall be filled by election or nomination as the case may be :Provided that the vacancy is for a period of more than six months.