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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6(2) in The U.P. Bhoodan Yagna Rules, 1953

(2)Casual vacancies in the Committee shall be filled in by the person or authority who appointed the member. The period of appointment of the member in a casual vacancy shall be for the unexpired term of the member in whose place the casual vacancy is filled up.