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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Rajasthan - Subsection

Section 43(9) in Rajasthan Municipalities Act, 2009

(9)Every Chairperson and every Vice-Chairperson of a Municipality shall forthwith be deemed to have vacated his office, if a resolution expressing want of confidence in him is passed in accordance with the procedure prescribed.