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] [Section 6] [Entire Act] State of Assam - Subsection Section 6(2) in Assam Town and Country Planning Act, 1959 (2)A person ceasing to be member by reason of the expiry of his term of office as described in section 5, shall be eligible for re-nomination or re-election.
