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State of Meghalaya - Section

Section 39 in Meghalaya Municipal Act, 1973

39. Duties of Vice-Chairman.

- The Vice-Chairman shall-
(a)during a vacancy in the office of the Chairman or temporary absence of the Chairman perform any of the duties and when occasion arises, exercise any of the powers of the Chairman; and
(b)at any time, perform any duty and exercise when occasions arises, any power delegated to him under Section 38.