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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 88(4) in Arunachal Pradesh Panchayat Raj Act, 1997

(4)If a casual vacancy occurs in the office of the Chairperson of the Zilla Parishad, the persons elected in the manner specified in sub-section (2) of section 60 fill such vacancy shall hold office for the remainder of the term of the Chairperson in whose place he/she is elected.