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[Cites 0, Cited by 0] [Section 35] [Entire Act]

Nagpur Province - Subsection

Section 35(4) in The City of Nagpur Corporation Act, 1948

(4)If any casual vacancy occurs in the office of Chairman, the Standing Committee shall, as soon as it conveniently can after the occurrence of such vacancy, elect one of its numbers to fill the vacancy and every Chairman so elected shall continue in office for the unexpired term of his predecessor.