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[Cites 0, Cited by 0] [Section 2(2)] [Section 2] [Entire Act]

State of Chattisgarh - Subsection

Section 2(2)(d) in The Chhattisgarh Municipalities Act, 1961

(d)the President, Vice President or other Presiding Officer, by whatever designation known, of a body referred to in clauses (b) and (c) shall, notwithstanding the expiry of his term, continue to carry on the duties of his office until such time as a new President, Vice-President or President Officer, as the case may be, shall have been elected or appointed, and taken over charge of his duties;