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[Cites 0, Cited by 2] [Section 13] [Entire Act]

State of Maharashtra - Subsection

Section 13(1) in Maharashtra Housing and Area Development Act, 1976

(1)In the event of a vacancy in the office of any member, the vacancy may be filled by the State Government, and the person so appointed shall hold office so long only as the member in whose place he is appointed would have held office.