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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 12(1) in Jammu and Kashmir Municipal Corporation Act, 2000

(1)Whenever a vacancy occurs by death, resignation or removal, or by vacation of a seat for any other reason, the vacancy shall be filled within six months of the occurrence of such vacancy:Provided that no election shall be held to fill a casual vacancy occurring within six months prior to the holding of a general election.