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[Cites 0, Cited by 1] [Section 12] [Entire Act]

State of Karnataka - Subsection

Section 12(4) in Karnataka Municipal Corporations Act, 1976

(4)If any casual vacancy occurs in the office of the chairman, the standing committee concerned shall, after the occurrence of such vacancy, elect one of its members to fill such vacancy, and every person so elected shall continue in office so long only as the person in whose place he is elected would, but for the occurrence of the vacancy have held.