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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 92(1) in Arunachal Pradesh Panchayat Raj Act, 1997

(1)A member holding office as Chairperson of Zilla Parishad may resign his office at any time by writing under his hand addressed to the Deputy Commissioner and the office shall become vacant on the expiry of fifteen days from the date of such resignation unless within the said period of fifteen days he withdraws such resignation by writing under his hand addressed to the Deputy Commissioner.