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[Cites 0, Cited by 1] [Section 177] [Entire Act]

State of Punjab - Subsection

Section 177(2) in The Punjab Panchayati Raj Act, 1994

(2)a person elected to fill a casual vacancy shall be elected for the remainder of his successor's term of office :Provided that where the remainder of the period for which a member, Chairman or Vice-Chairman is to be elected is less than six months it shall not be necessary to hold any election under this section to fill such a vacancy.