Section 10 — Filling of causal vacancies.
The Manipur (Village Authorities in Hill Areas) Act, 1956
When the office of a member of a Village Authority becomes vacant by his removal, resignation or death, a new member shall be nominated or elected to fill the vacancy and shall hold office so long as the member whose place he fills would have been entitled to hold office if such vacancy had not occurred.Open in Lexace · Ask the AI about this section
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