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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Bihar - Subsection

Section 26(1) in Bihar Land Reforms Rules, 1951

(1)The members of the Bihar Land Commission shall hold office for a period of five years from the date on which their election or appointment is notified in the Official Gazette:Provided that a member elected as a representative of the Bihar Legislative Assembly or the Bihar Legislative Council shall be deemed to vacate office with effect from the date on which he ceases to be a member of the Assembly or the Council which elected him.