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[Cites 0, Cited by 0] [Section 118(3)] [Section 118] [Entire Act]

State of Rajasthan - Subsection

Section 118(3)(iii) in Rajasthan Panchayati Raj Act, 1994

(iii)the casual vacancy caused by the resignation of a member under Clause(ii) or for any other reason may be filled in by fresh appointment and a member so appointed shall hold office only for the remainder of period for which the member in whose place he is appointed would have held office.