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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Himachal Pradesh - Subsection

Section 2(1)(d) in Himachal Pradesh Municipal Election Rules, 2015

(d)"Chairperson" means any member of the municipality elected as President by the elected members to hold office and to perform the functions of the President;