Section 5(1) in The Abolition Of Jagirs And Land Reforms Act, 1953 (Bhopal)
(1)The term of office of a member nominated under [clause (a) clause (b) or clause (b-1) of sub-section (1) of Section 3 shall be three years commencing from the date on which his nomination is notified.] [Substituted by M.P. Act No. 23 of 1958.]
