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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 92(3) in Arunachal Pradesh Panchayat Raj Act, 1997

(3)Every Chairperson of Zilla Parishad shall be deemed to have vacated his office forthwith if a resolution expressing want of confidence in him is passed by a majority of the total number of elected members of the Zilla Parishad at a meeting specially convened for this purpose.