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[Cites 0, Cited by 1] [Section 34] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 34(2) in Jammu and Kashmir Municipal Corporation Act, 2000

(2)If a Councillor resigns his seat by writing under his hand addressed to the Commissioner, he shall cease to be a Councillor on the date of acceptance of his resignation and his office shall thereupon fall vacant.