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[Cites 0, Cited by 2] [Section 7] [Entire Act]

State of Kerala - Subsection

Section 7(2) in The Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001

(2)Any person so nominated to fill up a casual vacancy shall hold office only so long as the member in whose vacancy he is nominated would have been entitled to hold office, if the vacancy had not occurred.