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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Chattisgarh - Subsection

Section 9(4) in Chhattisgarh Municipal Revenue (Establishment of Regulatory Commission) Act, 2011

(4)Notwithstanding anything contained in sub-section (1); a member may -
(a)Relinquish his office by giving in writing to the Government a notice of not less than three months.
(b)Be removed from his office in accordance with the provisions of Section 10.