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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Himachal Pradesh - Subsection

Section 44(3) in The Himachal Pradesh Town and Country Planning Act, 1977

(3)In the event of a vacancy occurring in the office of the Chairman or any member, the vacancy shall be filled by the State Government in accordance with the provisions of section 42 and the person so appointed shall hold office for remainder of the term of his predecessor.