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The Punjab District Boards Act, 1883 13. Resignation of members.- A member of a local board or of a district board may resign by notifying in writing his intention to do so to 3[Commissioner]; and, on the acceptance by 3[Commissioner] of such resignation, the member shall be deemed to have vacated his office. 3. Subs. by Act 4 of 1914, s. 2 and the Schedule, for "the local Government"    |
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