Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] State of Uttar Pradesh - Subsection Section 5(1) in The Hastinapur Town Development Board Act, 1954 (1)The terms of office of the Chairman and other members shall subject to [subsection (3)] [Substituted by U. P. Act No. XXX of 1959.] be such as may be prescribed.
