Section 45(1)(b) in Tripura Municipal Act, 1994

[Cites 0, Cited by 0] [Section 45(1)] [Section 45] [Entire Act]

State of Tripura - Subsection

Section 45(1)(b) in Tripura Municipal Act, 1994

(b)may, at any time, by giving notice in writing to the Corporation, resign his office and such resignation shall take effect from such date as may be specified in the notice or, if no such date is specified, from the date of its receipt by the Corporation ; or

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State of Tripura - Subsection

Section 45(1)(b) in Tripura Municipal Act, 1994