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[Cites 0, Cited by 0] [Section 48] [Entire Act]

Greater Bengaluru City Corporation -

Section 48(3) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020

(3)The said person shall be deemed to have been elected only for the seat from theward so chosen or notified, as the case may be, and the vacancies thereby arising inrespect of the other seat or seats shall be filled by fresh election.