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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 63(2) in Arunachal Pradesh Panchayat Raj Act, 1997

(2)If the motion is carried by a majority of not less than two·-thirds of the total number of directly elected members of the (3-8) or an Anchal Samiti or a Zilla Parishad, present and voting, the Chairperson shall cease to hold office.