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[Cites 0, Cited by 0] [Section 50(1)] [Section 50] [Entire Act]

State of Rajasthan - Subsection

Section 50(1)(i) in Rajasthan Municipalities Act, 2009

(i)a Chairperson resigns or ceases to be such or is removed from Or vacates the office of Chairperson, or is placed under suspension or his election as a member or Chairperson is declared to be void;