Section 72(4) in The Calcutta Improvement Act, 1911
(4)The term of office of each member of the Tribunal shall be two years; but any member shall, subject to the proviso to sub-section (3), be eligible for reappointment at the end of that term:[Provided that a member who is an assessor shall not be eligible for reappointment for more than a further term of two years] [Proviso added by W. B. Act 32 of 1955.].
