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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(8) in The Chandernagore Municipal Corporation Act, 1990

(8)"casual vacancy" means a vacancy occurring otherwise than by efflux of time in the office of a Councillor [* * *] [The words 'or an Alderman' omitted by West Bengal Act 17 of 1995.] or in any other elective office;