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[Cites 0, Cited by 0] [Section 114] [Entire Act]

State of Jharkhand - Subsection

Section 114(6) in Jharkhand Panchayat Raj Act, 2001

(6)The caused vacancy caused by the resignations of the member or Chairman under sub-section 5 or other wise may be filled by fresh appointment and a member or Chairman so appointed shall hold office for the remaining period for which the member or Chairman, in whose place he was appointed, would have held the office.