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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 60(2) in Arunachal Pradesh Panchayat Raj Act, 1997

(2)A casual vacancy in the office of the Chairperson or any member shall be filled by election in accordance with the provisions of this Act or the rules made thereunder:Provided that a member elected under this sub-section shall hold office for the remainder of the term of the member in whose place he/she is elected.