Section 2(2)(ii) in The Chhattisgarh Municipalities Act, 1961

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State of Chattisgarh - Subsection

Section 2(2)(ii) in The Chhattisgarh Municipalities Act, 1961

(ii)[ The Committees, Councils, Boards and sub-Committees referred to in sub-clause (i) and the Presidents, Vice-Presidents, Presiding Officers by whatever designation known, members and Councillors thereof shall continue to function until the expiry of their respective terms under the repealed Act applicable to them before the commencement of this Act, and any vacancy, including a casual vacancy, in the office of the President, Vice-President, other Presiding Officer, member or Councillor, as the case may be, in any of the said bodies, occurring before the expiry of the term of the body concerned, may be filled in the manner provided in such repealed Act and the rules made thereunder: [Substituted by M.P. Act No. 31 of 1963]

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State of Chattisgarh - Subsection

Section 2(2)(ii) in The Chhattisgarh Municipalities Act, 1961