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[Cites 0, Cited by 3] [Section 17] [Entire Act]

State of West Bengal - Subsection

Section 17(3) in West Bengal Municipal Act, 1993

(3)In the case of any casual vacancy in the office of the Chairman caused by death, resignation, removal or otherwise, the Board of Councilors shall, in accordance with such procedure as may be prescribed, elect one of the Councilors to fill up the vacancy.