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[Cites 0, Cited by 0] [Section 264] [Entire Act]

State of Jharkhand - Subsection

Section 264(3) in Jharkhand Municipal Act, 2011

(3)The State Government shall, within one month from the date of occurrence of any vacancy by reason of death, resignation or removal, and six months before the superannuation, or the expiry of the term of office, of a member, make a reference to the Selection Committee for filling up of such vacancy.