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[Cites 0, Cited by 1] [Section 26] [Entire Act]

State of Assam - Subsection

Section 26(1) in Assam Municipal Act, 1956

(1)Except as otherwise provided in this Act, all the elected and appointed Commissioners shall hold office for four years commencing from the date of the first meeting of the newly constituted Board after a general election at which a quorum is present. Election shall be held every four years but before the expiry of the fourth year and not earlier than three months prior to such expiry.