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[Cites 0, Cited by 2] [Section 44] [Entire Act]

State of Maharashtra - Subsection

Section 44(3) in The Mumbai Municipal Corporation Act, 1888

(3)If any casual vacancy occurs in the office of Chairman, the Standing Committeeshall, as soon as they conveniently can after the occurrence of such vacancy, choose one of their number to fill such vacancy and every Chairman so chosen shall continue in office so long only as the person in whose place he is appointed would have been entitled to continue if such vacancy had not occurred.