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State of Chattisgarh - Section

Section 74 in The Chhattisgarh Municipalities Act, 1961

74. Casual vacancies in any Committee.

- If any casual vacancy occurs in the office of a member of any Committee, the Council shall, as soon as may be after the occurrence of such vacancy, elect one of its members to fill the vacancy and every Councillor so elected shall continue in office for the unexpired term of his predecessor.