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State of Assam - Section

Section 39 in Assam Municipal Act, 1956

39. Duties of Vice-Chairman.

- The Vice -Chairman shall-
(a)during a vacancy in the office of the Chairman or temporary absence of the Chairman perform any of the duties and, when occasion arises, exercise any of the powers of the Chairman, and
(b)at any time, perform any duty and exercise; when occasion arises, any power delegated to him under section 38.