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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(7) in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967

(7)An elected, nominated or appointed member may at any time resign his membership by tendering his resignation in writing under his hand to the Chairman, and his seat shall thereupon become vacant.