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The Delhi Municipal Corporation Act, 1957 38. Resignation of Mayor and Deputy Mayor.- (1) The Mayor may, by writing under his hand addressed to the Deputy Mayor and delivered to the 1[Municipal Secretary], resign his office. (2) The Deputy Mayor may, by writing under his hand addressed to the Mayor and delivered to the 1[Municipal Secretary], resign his office. (3) A resignation under sub-section (1) or sub-section (2) shall take effect from the date on which it is delivered. 1. Subs. by Act 42 of 1961, s. 6, for "Secretary" (w.e.f. 12-9-1961).    |
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