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[Cites 0, Cited by 0] [Section 43(13)] [Section 43] [Entire Act]

State of Rajasthan - Subsection

Section 43(13)(i) in Rajasthan Municipalities Act, 2009

(i)A vacancy in the office of a Chairperson occurring otherwise than efflux of time shall be filled within a period of six months from the occurrence of such vacancy and the person elected to fill up the vacancy shall hold office for the residue of the term for which the Chairperson in whose place he is so elected would have held, if the vacancy had not occurred: