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[Cites 0, Cited by 1] [Section 25] [Entire Act]

State of Assam - Subsection

Section 25(2) in Assam Municipal Act, 1956

(2)Any person having been elected, or appointed a Commissioner fails to make, within three months from the date of the first meeting of the Board the oath or affirmation laid down in sub-section (1) -shall cease to hold his office and his seat shall be deemed to have become vacant.