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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Bihar - Subsection

Section 13(1) in The Bihar and Orissa Local Self-Government Act, 1885

(1)A member of a District Board or Local Board elected at the general election of members or a District Board shall hold office for [five years] [Substituted by B and O Act 5 of 1935 for 'three years'.] commencing from the date of the general election;