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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Greater Bengaluru City Corporation -

Section 4(3) in Bangalore Metropolitan Region Development Authority Act, 1985

(3)A casual vacancy caused by resignation of a member or otherwise may be filled by appointment by the State Government and the persons so appointed shall hold office for the remaining period for which the member in whose place he is appointed would have held office.