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] [Entire Act] State of Tamilnadu - Section Section 5 in The Tamil Nadu Bhoodan Yagna Act, 1958 5. Term of office. - Every member of the State Board including the Chairman shall hold office for a term of four years from the date of appointment, and shall be eligible for reappointment.
