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[Cites 0, Cited by 0] [Section 38A] [Entire Act]

State of Maharashtra - Subsection

Section 38A(4) in The City of Nagpur Corporation Act, 1948

(4)The elected Councillors referred to in clause (a) of subsection (2), shall at the first meeting of the Wards Committee in each official year, elect from amongst themselves the Chairperson who shall hold office until the first, meeting in the next following official year.