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[Cites 0, Cited by 0] [Section 198] [Entire Act]

State of Tamilnadu - Subsection

Section 198(6) in Tamil Nadu Panchayats Act, 1994

(6)The casual vacancy created by the resignation of the member or Chairman under sub-section (5) or for any other reasons may be filled by the fresh appointment and a member or Chairman so appointed shall hold office for the remaining period for which the member or Chairman in whose place he was appointed would have held office.