Section 13 in The Bihar Local Self-Government (Amending and Validating) Act, 1954
13. Validation of term of office of members.
- Notwithstanding anything to the contrary contained in Section 13 or in any other provision of the Bihar and Orissa Local Self-Government Act of 1885 (Bengal Act III of 1885), the term of office of a member of any District Board or Local Board elected or appointed before the commencement of the Bihar Local Self-Government (Amendment) Act, 1950 (Bihar Act XL of 1950), shall be held to include any period which may elapse between its expiry and the date of the first meeting of the newly constituted District Board or Local Board.
