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

State of Bihar - Section

Section 484 in The Bihar Municipal Act, 2007

484. Fresh election, if a seat becomes vacant.

- If the seat of any member has become vacant or is deemed to have become vacant under this Act, a fresh election for the vacancy so caused shall be held in accordance with provisions of this Act.C. Extension of the Act to Other Areas and Inclusion or Exclusion of Areas within or from the Municipal Area