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[Cites 0, Cited by 1] [Section 6] [Entire Act]

State of Karnataka - Subsection

Section 6(2) in Karnataka Housing Board Act, 1962

(2)Subject to the provisions of sub-section (1), the Chairman and every [other nonofficial member] [Substituted by Act 24 of 2016 w.e.f. 28.07.2016] shall hold office for three years from the date of their appointment, but they shall be eligible for re-appointment.