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[Cites 0, Cited by 3] [Section 57] [Entire Act]

Union of India - Subsection

Section 57(2) in The Manipur Municipalities Act,1994.

(2)The Vice-Chairperson of the Nagar Panchayat or of the Council as the case may be, if appointed a member of any committee of which the Chairperson is not a member, shall be ex officio Chairperson thereof.