Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(c) in Andhra Pradesh District Planning Committees (Election of Members) Rules, 2007

(c)"Casual Vacancy" and "Casual election" in relation to the District Planning Committee mean the vacancy arose in the Office of the member of the District Planning Committee due to registration or death or otherwise of the member and the election held to fill up such vacancy respectively: