Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Jharkhand - Subsection Section 2(23) in Jharkhand Municipal Act, 2011 (23)"Casual vacancy" means a vacancy occurring otherwise than by efflux of time in the office of a member or in any other elective office, and 'casual election' means an election held to fill a casual vacancy;
