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State of Assam - Section

Section 16 in Gauhati Municipal Corporation Act, 1971

16. Resignation of Mayor.

(1)The Mayor may resign his office by giving notice in writing to the Corporation and his resignation shall take effect from the date on which it is placed before the Corporation.
(2)The Deputy Mayor may resign his office by giving notice in writing to the Mayor and his resignation shall take effect from the date on which it is received by the Mayor.