Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 13] [Entire Act] State of Maharashtra - Subsection Section 13(2) in Maharashtra Housing and Area Development Act, 1976 (2)A vacancy of a member shall be filled as early as practicable:Provided that, during any such vacancy, the continuing members may act as if no vacancy had occurred.
