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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Assam - Subsection

Section 33(2) in Assam Municipal Act, 1956

(2)At the first meeting of the Municipal Board after a general election called at the instance of the Deputy Commissioner, the Commissioners shall elect one of their own number other than an officer of Government appointed under subsection (2) of section 11, to be Chairman subject to the approval of the Chief Commissioner. The Chairman so elected pending approval of the Chief Commissioner, shall be competent to discharge the duties of his office.