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State of Assam - Section

Section 53 in The Bodoland Autonomous Council Act, 1993

53. Effect of supersession.

- When an order of supersession has been made under Section 52, with effect from the date of the order-
(a)all the members of the General Council and Executive Council shall vacate their offices; and
(b)all the powers, duties and functions of the General Council and the Executive Council shall be exercised, discharged and performed by such authority or authorities or such person or persons as may be appointed by the Government in this behalf.