Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Meghalaya - Section

Section 35 in Meghalaya Municipal Act, 1973

35. When Chairman and Vice-Chairman cease to hold office as such.

- When a Commissioner who holds the office of Chairman or Vice-chairman ceases for any reason whether to be a Commissioner be shall at the same time cease to hold the office of Chairman and Vice- Chairman.