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[Cites 0, Cited by 2] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(1) in Cantonments Act, 1924

(1)Vacancies arising by efflux of time in the office of an elected member of a Board shall be filled by an ordinary election to be held on such date as the [Central Government] [Substituted by the A.O.1937, for "L.G."] may, by notification in the Official Gazette, direct.