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[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

State of Rajasthan - Subsection

Section 30(1)(e) in The Rajasthan District Boards Act, 1954

(e)has permanently abandoned or transferred his residence from the area of the district concerned unless the member himself resigns his seat within three months of such abandonment or transfer, or