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State of Meghalaya - Section

Section 21 in Meghalaya Municipal Act, 1973

21. Saving of acts done by a Commissioner before his election is set aside.

- Where a candidate, Who has been elected to be a Commissioner is declared by the Judge not to have been duly elected, acts done by him in execution of the office before the time when the decision is communicated to the Board shall not be invalidated by reason of that declaration.