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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Meghalaya - Subsection

Section 41(4) in Meghalaya Municipal Act, 1973

(4)In case of such a meeting called for the election of the Vice-Chairman, the Chairman shall preside unless there is vacancy in the office of the Chairman in which case any Commissioner who is not a candidate for the office of the Vice-Chairman as may be nominated by the Deputy Commissioner or sub-divisional officer, as the case may be shall preside.