Section 3(6) in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967
(6)The members of the Board elected under clause (b) or nominated under clause (d) of sub-section (2) shall hold office for a term of five yeas from the date his election or nomination, as the case may be, is notified in the Gazette under sub-section (5) :Provided that if the member, elected under clause (b) ceases to be a member of the Legislative Assembly, he shall cease to be member of the Board also.
