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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Uttar Pradesh - Subsection

Section 68(3) in The U.P. Municipalities Act, 1916

(3)When the period of vacancy in which appointment has been made under the first part of sub-section (2) is subsequently extended beyond two months due to unforeseen circumstances, the appointment made by the President may continue subject to the approval of the State Government.