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[Cites 0, Cited by 0] [Section 100(13)] [Section 100] [Entire Act]

State of Uttarakhand - Subsection

Section 100(13)(b) in Uttarakhand Panchayati Raj Act, 2016

(b)the Chairman or the Vice Chairman , as the case may be shall cease to hold office as such and vacate the same and from the date on which the said notice is affixed on the notice board of the office of the Zila Panchayat;