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[Cites 0, Cited by 0] [Section 335] [Entire Act]

State of Meghalaya - Subsection

Section 335(3) in Meghalaya Municipal Act, 1973

(3)The State Government may appoint any person, whether a member of the town committee or not, to be its Chairman or Vice Chairman, or may authorize any town committee to elect its Chairman or Vice Chairman or both, and fix the term of office of member or Chairman or Vice Chairman of the town committee.