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[Cites 0, Cited by 1] [Section 48] [Entire Act]

State of Chattisgarh - Subsection

Section 48(2) in The Chhattisgarh Municipalities Act, 1961

(2)If a President or Vice-President remains absent from office owing to illness or any other cause for a period exceeding three months without the leave of the Council he shall cease to be a President or Vice-President, as the case may be and his office shall become vacant.