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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Tripura - Subsection

Section 45(2) in Tripura Municipal Act, 1994

(2)Notwithstanding the provisions of sub-section (l), the Mayor whose office becomes vacant by reason of the provision of sub-section (l), shall continue to hold office as such until his successor, elected under the provisions of this Chapter, enters upon his office.