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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Rajasthan - Subsection

Section 27(1) in Rajasthan Municipalities Act, 2009

(1)A casual vacancy in the office of a member occurring otherwise than by efflux of time shall be filled, subject to the provisions of sub-Section (4), at a bye-election which shall be fixed to take place as soon as may be, in the manner as may be prescribed for a general election;