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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Bihar - Subsection

Section 26(2) in Bihar Land Reforms Rules, 1951

(2)If any member is, by reason of his death, resignation or otherwise, unable to complete his full term of office, the vacancy so caused shall be filled by the election or appointment, as the case may be, of another person, and the person so elected or appointed shall fill such vacancy for the unexpired remainder of the term for which such member would otherwise have continued in office.