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[Cites 0, Cited by 0] [Section 20B] [Entire Act]

Union of India - Subsection

Section 20B(2) in Constitution of India, 1950

(2)Every member whether elected or nominated of an existing Regional Council shall be deemed to have been elected or, as the case may be, nominated to the corresponding new District Council and shall hold office until a District Council is duly constituted for the corresponding new district under this Schedule.