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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Chattisgarh - Subsection

Section 42(3) in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973

(3)In the event of a vacancy occurring in the office of the Chairman, Vice-Chairman or any member, the vacancy shall be filled by the State Government in accordance with the provisions of Section 40 and the person so appointed shall hold office for the remainder of the term of his predecessor.