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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Greater Bengaluru City Corporation -

Section 5(4) in Bangalore Development Authority Act, 1976

(4)A casual vacancy caused by resignation of a member or otherwise may be filled by fresh appointment or election and the person so appointed or elected shall hold office for the remaining period for which the member in whose place he was appointed or elected would have held office.