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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Meghalaya - Subsection

Section 41(2) in Meghalaya Municipal Act, 1973

(2)In case of vacancy in the office of the Chairman, the Vice-Chairman, and in the case of vacancy in the office of the Vice0-Chairman, the Chairman, shall call a meeting so as to complete the election within 45 days of the occurrence of the vacancy if the Chairman or the Vice-Chairman, as the case may be, fails to call the meeting, the Deputy Commissioner or the Sub-divisional Officer, as the case may be, shall call the meeting.