Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 17 in M.P. Gandi Basti Kshetra (Sudhar Tatha Nirmulan) Niyam, 1978 17. Term. - The term of office of the Chairman and every non-official member shall be one year :Provided that a member shall, notwithstanding the expiration of his term, continue to hold office until his successor enters upon his office.
