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[Cites 0, Cited by 0] [Section 72] [Entire Act]

Bengal Presidency - Subsection

Section 72(6) in Calcutta Improvement Act, 1911

(6)When any person ceases for any reason to be a member of the Tribunal, or when any member is temporarily absent in consequence of illness or any other unavoidable cause, the [State Government] or (if the person whose place is to be filled was appointed by the Corporation) the Corporation, or, in default of the Corporation, the [State Government] shall forthwith appoint a fit person to be a member in his place.