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[Cites 0, Cited by 0] [Section 107] [Entire Act]

State of Tamilnadu - Subsection

Section 107(1) in The Madurai City Municipal Corporation Act, 1971

(1)If a vacancy occurs in any post included in Class II or any new post in the said class is created, the council shall, within three months, appoint any qualified and suitable person to hold such post.