Section 7(3) in Nagpur Improvement Trust Act, 1936
(3)The term of office of every person becoming a Trustee by virtue of clause (f) of subsection (1) of section 4 shall be five years or until he ceases to be a member of [Bombay] [Substituted for 'Madhya Pradesh' by Bom. (V. R.) A. O., 1956.] Legislative Assembly, whichever period is less.]
