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Citedby 71 docs - [View All]
Shanthi Loganathan vs The Collector on 22 September, 2011
Shivprasad Umashanker vs Municipality Of Palitana on 10 January, 1972
Yeshwanta Mahadeo Dhirde vs Nandkishore Ghanashyamlal ... on 3 March, 1961
V.K. Murugan vs K. Ramesh on 3 August, 2009
R. Kandaswami Chettiar vs Municipal Council Of Pollachi on 11 August, 1932

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[Complete Act]
Central Government Act
Section 50 in The Manipur Municipalities Act, 1994.
50. Chairperson of meeting.- If at a meeting neither the Chairperson nor the Vice- Chairperson is present, the Councillors present shall elect one of them to preside over the meeting and such Councillor shall perform all the duties and exercise all the powers of the Chairperson of Nagar Panchayat or a Council when presiding over a meeting: Provided that no candidate for election to the office of the Chairperson or the Vice- Chairperson shall. preside at such election.