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[Cites 0, Cited by 0] [Section 18] [Entire Act]

UT Ladakh - Subsection

Section 18(2) in Ladakh Autonomous Hill Development Councils Act, 1997

(2)The term of office of a member elected or nominated to fill a casual vacancy shall commence from the date of notification of his election or nomination, as the case may be, and shall continue so long only as the member in whose place he is elected would have been entitled to hold office if the vacancy had no occurred.