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

Greater Bengaluru City Corporation -

Section 2(9) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020

(9)“casual vacancy” means a vacancy occurring otherwise than by efflux of time in the office of a councillor or in any other elective office and “casual election”means an election held to fill a casual vacancy;