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[Cites 0, Cited by 0] [Section 18] [Entire Act]

Nagpur Province - Subsection

Section 18(2) in The City of Nagpur Corporation Act, 1948

(2)[ Notwithstanding anything contained in sub-section (1), no election shall be held for the filling of a casual vacancy if general election is due to be held in six months of the occurrence of such vacancy.] [Sub-section 18(2) was inserted by Maharashtra 42 of 1976, Section 23.]