Section 15(2)(b) in The Bihar and Orissa Local Self-Government Act, 1885

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State of Bihar - Subsection

Section 15(2)(b) in The Bihar and Orissa Local Self-Government Act, 1885

(b)if he without an excuse sufficient in the opinion of the State Government, absents himself from six consecutive meetings of the District Board, Local Board or Union Committee, as the case may be without having obtained previous permission from the Chairman of such District Board/ Local Board or Union Committee:

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State of Bihar - Subsection

Section 15(2)(b) in The Bihar and Orissa Local Self-Government Act, 1885