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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(8) in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967

(8)A casual vacancy occurring in the office of a member by reason of his death, resignation or otherwise shall be filled by election, nomination or appointment, as the case may be, and the person elected, nominated or appointed to fill the vacancy shall hold office for the unexpired term of his predecessor.