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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Haryana - Subsection

Section 75(2) in Haryana Municipal Corporation Election Rules, 1994

(2)A member holding office as Mayor or Senior Deputy Mayor or Deputy Mayor shall be removed from his office by a resolution of the Corporation passed by a majority of not less than two-thirds of the total members of the Corporation by voting by ballot.