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

State of Meghalaya - Subsection

Section 27(2) in Meghalaya Municipal Act, 1973

(2)An elected chairman may resign by laying notice in writing of his intention to do so before the Board at a meeting with intimation to the District Magistrate and the Commissioner of Division. The chairman shall cease to hold office on his laying such notice.