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[Cites 0, Cited by 1] [Section 57] [Entire Act]

State of Maharashtra - Subsection

Section 57(3) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(3)Every Vice-President, who ceases to be Vice-President for any reason, shall hand over charge of his office to the President, and if the office of the President is vacant, to the Collector or any officer appointed by the Collector in this behalf.