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State of Maharashtra - Section

Section 24 in Maharashtra Apartment Ownership Rules, 1972

24. Vacancies. - Vacancies in the [Board] [Substituted by G.N. of 14.3.1974.] caused by any reason other than the removal of a Manager by a vote of the Association shall be filled by vote of the majority of the remaining Managers, even though they may constitute less than a quorum; and each person so elected shall be a Manager until a successor is elected at the next annual meeting of the Association.