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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Punjab - Subsection

Section 17(2) in Punjab Municipal Act, 1911

(2)A person elected to fill up a casual vacancy shall be elected for the remainder of his successors' term of office :Provided that where the remainder of the period for which a member is to be elected, is less than six months, it shall not be necessary to hold any election to fill up such a vacancy.