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 Madhya Pradesh - Subsection Section 5(5) in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967 (5)A non-official member may, at any time, resign his membership by tendering his resignation in writing under his hand to the Collector, and his seat shall thereupon become vacant.
