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State of Madhya Pradesh - Section

Section 7 in The Bhopal Debt Redemption Act, 1955

7. Filling of vacancies.

- If, for any reason, a vacancy occurs in the office of the Chairman or any other member of a Tribunal the State Government shall, in the case of Chairman, and may, in the case of any other member, appoint another person, in accordance with the provisions of the preceding section to fill the vacancy and the proceeding may be continued before the Tribunal so reconstituted from the stage at which the vacancy is filled.