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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Gujarat - Subsection

Section 54(6) in The Gujarat Municipalities Act, 1963

(6)In the event of the death, resignation, disqualifications, disability or removal of a nominated member previous to the expiry of his term of office, the vacancy shall be filled up by the appointment of a person thereto who hold office so long only as the person in whose place he is appointed would have held it if the vacancy had not occurred.