Section 26D(2) in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
(2)[ A member appointed under clause (f-4) or clause (g) or clause (h) of sub-section (i) of section 26-B shall Cease to be a member of the Board as soon as he ceases to be such Vice- Chancellor or elected member of the Market Committee, as the case may be.] [Substituted by section 12 of U.P. Act No. 6 of 1977]
