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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Meghalaya - Subsection

Section 44(1) in Meghalaya Municipal Act, 1973

(1)The Chairman or in his absence the Vice-Chairman, shall preside at every meeting, and, in the absence of both the Chairman and Vice-Chairman, the Commissioners shall choose some one of their member to preside:Provided that no candidate for election to the office of Chairman or Vice-Chairman shall preside at the election,