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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Telangana - Subsection

Section 40(2) in Telangana District Boards Act, 1955

(2)Any vacancy in the office of a member due to any of the causes mentioned in sub-section (1) shall be reported by the Executive Officer to the Collector. Such vacancy shall be filled by election of a person thereto, who shall hold office so long only as the member in whose place he is elected would have held it if the vacancy had not occurred.