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

State of Karnataka - Subsection

Section 5(3) in The Sahyadri Heritage Development Authority Act, 2011

(3)A causal vacancy in the office of non-official member shall be filled by the State Government by nominating another person and the person so nominated shall hold office for the unexpired portion of the term of the office of his predecessor.