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[Cites 0, Cited by 0] [Section 111(1)] [Section 111] [Entire Act]

State of Assam - Subsection

Section 111(1)(i) in Assam Panchayat Act, 1994

(i)if a person who is chosen as a member of a Panchayat at is or becomes member of the House of the People, the State Legislative Assembly or is or becomes a Municipal Council or or a Council or of a Municipal Corporation or a member of a Town Committee, then within fifteen ways from the date of commencement of the term or office of a member of the House of People, the State Legislative Assembly or of a Municipal Corporation or Council or of Municipality or member of Town Committee, his seat in the Panchayat shall become vacant unless he has previously resigned his seat in the House of People, the State Legislative Assembly of the Municipality or the Municipal Corporation or the town committee as the case may be;