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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(3) in The Rajasthan Urban Improvement Act, 1959

(3)The term of office of a Trustee appointed or elected under this section shall be the remainder of the term of office of the Trustee in whose place he has been elected or appointed;Provided that no person elected or appointed under sub-section (2) shall continue to be a Trustee after he has ceased to be a member of the Municipal Board.