Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5] [Entire Act]

United Province - Subsection

Section 5(2) in The Abolition Of Jagirs And Land Reforms Act, 1953 (Bhopal)

(2)The member appointed under clause (c) of sub-section (1) of Section 3 shall, unless resigns the membership of the Licensing Authority, hold office during the pleasure of the State Government.