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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Uttar Pradesh - Subsection

Section 69(4) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961

(4)The term of each elected Chairman and Vice-Chairman shall be one year from the date of election, provided that in the event of a vacancy arising in the office of elected Chairman and Vice-Chairman by reason of death, resignation or otherwise, a new Chairman or Vice-Chairman shall be elected for the remainder of the term of the out gone Chairman or Vice-Chairman.