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

State of Gujarat - Section

Section 43 in The Gujarat Municipalities Act, 1963

43. Vacancy in Municipality etc., not to invalidate its proceedings.

- No act or proceedings of the municipality or of any Committee constituted under this Act shall be questioned on account of any vacancy in its body.
(2)Municipal Government, Functions of President or Vice-President