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[Cites 0, Cited by 0] [Section 17(6)] [Section 17] [Entire Act]

State of Telangana - Subsection

Section 17(6)(f) in Telangana Bhoodan and Gramdan Act, 1965

(f)Any casual vacancy, in the office of the president or vice-president shall, as soon as may be after the occurrence of such vacancy be filled by the election of another person from among themselves by the members of Gram Sabha and the president or the vice-president so elected shall enter upon office forthwith but shall hold office only for the residue of the term of his predecessor.