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State of Bihar - Section

Section 9 in The Village Chaukidari Act, 1870

9. [ Period for which panchayat to be appointed. [Substituted by Bengal Act 1 of 1886.]

- Every member of a panchayat appointed under Section 3 shall be appointed for the term of three years.Every member of a panchayat appointed under Section 6 shall be appointed only for a term equal to the unexpired portion of the term for which the member whom he succeeds was appointed.]