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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Haryana - Subsection

Section 34(2) in Haryana Municipal Corporation Act, 1994

(2)If a Mayor or member resigns his seat by writing under his hand addressed to the Commissioner, he shall cease to be a Mayor or member on the date of acceptance of his resignation and his office shall thereupon fall vacant.]