Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 48] [Entire Act]

State of Maharashtra - Section

Section 7 in The Maharashtra Regional and Town Planning Act, 1966

7. Vacancies.

- In the event of a vacancy in the office of any member of a Regional Board the vacancy shall be filled by the State Government, and the person so appointed shall hold office so long as the member in whose place he is appointed would have held office, if the vacancy had not occurred.