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[Cites 0, Cited by 5] [Section 28] [Entire Act]

State of Assam - Subsection

Section 28(2) in Assam Municipal Act, 1956

(2)An elected Chairman or Vice-Chairman may be removed from his office by a resolution of the Board in favour of which not less than two-thirds of the whole number of Commissioners shall have given their votes at a meeting specially convened for the purpose.