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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Punjab - Subsection

Section 63(3) in The Punjab Municipal Act, 1999

(3)The person so elected shall hold office only so long as the person in whose place he is elected, would have held, had the vacancy not occurred :Provided that if the remainder of the term of office of the member in whose place the vacancy occurred, is for a period of less than six months, it shall not be necessary to hold an election to fill such vacancy.