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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Rajasthan - Subsection

Section 29(2) in The Rajasthan District Boards Act, 1954

(2)When the acceptance of the resignation by the [Collector] [Substituted by Rajasthan Act No. 8 of 1962.] has been communicated to the Board the member shall be deemed to have vacate his seat.