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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Gujarat - Subsection

Section 4(2) in Gujarat Khar Lands Act, 1963

(2)Any vacancy in the office of a member other than an ex-officio member occurring otherwise than by reason of the completion of the member's term of office shall be filled up as soon as it conveniently may be by nomination under section 3; and the person nominated to a casual vacancy shall hold office so long as the member in whose place he is nominated would have held it had the vacancy not occurred.