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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Jharkhand - Subsection

Section 30(3) in Jharkhand Municipal Act, 2011

(3)Every resignation under sub-section (1) and (2) shall take effect on the expiry of seven days from the date of such resignation, unless within the said period of seven days they withdraw such resignation by writing under their hand addressed to the Deputy Commissioner or the Mayor or the Chairperson, as the case may be.