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[Cites 0, Cited by 0] [Section 41B] [Entire Act]

State of Punjab - Subsection

Section 41B(2) in THE PUNJAB MUNICIPAL CORPORATION LAW (EXTENSION TO CHANDIGARH) ACT, 1994

(2)The Chairperson of the Wards Committee shall hold office from the date of his election until the election of his successor in office unless in the meantime, he resigns his office as Chairperson.