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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Haryana - Subsection

Section 13(1) in Haryana Municipal Corporation Act, 1994

(1)Whenever a vacancy occurring by death, resignation or removal, or by vacation of a seat for any other reason, the vacancy shall be filled within six months of the occurrence of such vacancy :Provided that no election shall be held to fill a casual vacancy occurring within six months prior to the holding of a general election.