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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Tamilnadu - Subsection

Section 62(3) in The Madurai City Municipal Corporation Act, 1971

(3)A councillor elected at a casual election shall enter upon office forth with but shall hold office so long only as the councillor in whose place he is elected would have been entitled to hold office if the vacancy had not occurred.