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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 27] [Entire Act] State of Assam - Subsection Section 27(4) in Assam Municipal Act, 1956 (4)On a resignation under sub-section (2) or sub-section (3), being accepted by the Board at a meeting, the Chairman, the Vice-Chairman or Commissioner, as the case may be, shall be deemed to have vacated his office.
