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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Assam - Subsection

Section 8(3) in Assam Town and Country Planning Act, 1959

(3)The term of office of a member nominated or elected or co-opted, as the case may be, under sub-section (1) and (2) shall be the remainder of the term of office of the member in whose place he has been nominated or elected or co-opted.