Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 322(3)] [Section 322] [Entire Act]

State of Rajasthan - Subsection

Section 322(3)(a) in Rajasthan Municipalities Act, 2009

(a)all members of the Municipality including the Chairperson and the Vice-Chairperson shall, on the date specified in the order of dissolution, vacate their respective offices but without prejudice to their eligibility for re-election or re-appointment; and