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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(1) in Madhya Pradesh Bhudan Yagna Act, 1953

(1)A [Chairman, Secretary] [Substituted for the word 'Chairman' by Madhya Pradesh Act 21 of 1954, Section 4.] or member nominated under section 4 shall hold office for a term of four years from the date of his nomination and shall be eligible for renomination.