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

State of Gujarat - Subsection

Section 5(1) in The Gujarat Revenue Tribunal Act, 1957

(1)If any vacancy occurs by reasons of the death, resignation or expiry of the appointment, or termination of the appointment, of the President or other member, or for any other cause whatsoever, such vacancy shall be filled by appointment of a duly qualified person.