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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Assam - Subsection

Section 27(3) in Gauhati Municipal Corporation Act, 1971

(3)On the occurrence of any vacancy in the office of the Chairman of Deputy Chairman a Standing Committee shall at the meeting next after the occurrence of such vacancy elect one of its members as Chairman or Deputy Chairman as the case may be.