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State of Bihar - Section

Section 6 in The Bihar Bhoodan Yagna Act, 1954

6. Filling of casual vacancies.

- If the Chairman or any member of the Committee is unable by reason of his death, resignation, removal or otherwise, to complete his full term of office, the vacancy so caused shall be filled by the appointment of another person in the manner laid down in Section 4 and such person shall fill such vacancy for the remaining portion of the term for which the Chairman or the member, as the case may be, in whose place such person is appointed would otherwise have continued in office.