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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Meghalaya - Subsection

Section 27(3) in Meghalaya Municipal Act, 1973

(3)A Vice Chairman or a Commissioner may resign by writing under his hand addressed to the Chairman and thereupon the vice Chairman or the Commissioner, as the case may be, shall be deemed to have vacated the office as such. The Chairman shall forthwith inform the Deputy commissioner or the Sub-Divisional Officer, as the case may be of the resignation and also inform the next meeting of the Municipal Board or Town Committee of such fact.