LexSection 26 — Chairperson and Vice-Chairperson cease to hold office as such.
The Manipur Municipalities Act, 1994
When a Councillor who holds the office of Chairperson or the Vice-Chairperson ceases, for any reason whatsoever to be a Councillor, he shall, at the same time, cease to hold office of the Chairperson or the Vice-Chairperson, as the case may be.Open in Lexace · Ask the AI about this section