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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Tamilnadu - Subsection

Section 30(2) in The Coimbatore City Municipal Corporation Act, 1981

(2)On the occurrence of any vacancy in the office of Mayor or Deputy Mayor the council shall, within such time as may be prescribed, elect a successor, who shall be entitled to hold office so long as the person in whose place he is elected would have been entitled to hold it if the vacancy had not occurred.