When a district board or local board is superseded under section 51, the following consequences shall ensue:-- (a) All members of the board shall from the date of the notification vacate their offices as such members: (b) All powers and duties of the board may, until the board is re-constituted, be exercised and. performed by such person as the Local Government appoints in that behalf: (c) Where a district board is superseded, all property vested in it shall, until it is re-constituted, vest in Tier Majesty.Open in Lexace · Ask the AI about this section
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