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[Cites 0, Cited by 0] [Section 27(1)] [Section 27] [Entire Act]

State of Bihar - Subsection

Section 27(1)(d) in The Bihar Municipal Act, 2007

(d)a newly elected Chief Councillor under sub-section (3) of section 23 enters upon his office in the case of any casual vacancy in the office of the Chairman of the Empowered Standing Committee caused by death, resignation, removal or otherwise.