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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Assam - Subsection

Section 34(2) in Assam Municipal Act, 1956

(2)Except as otherwise provided in this Act, every Chairman and every Vice-Chairman whether appointed or elected, shall hold office from the date of his appointment or election to the date of the election or appointment of the Chairman of the Board after the next general election, including the former but excluding the latter of these dates, and shall be eligible for re-appointment or re-election.