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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of West Bengal - Subsection

Section 4(4) in West Bengal Land Reforms and Tenancy Tribunal Act, 1997

(4)The Chairman shall hold office for a term of fir years from the date on which he enters upon his office or until he attains [the age of 65 years] [Substituted, ibid for The age of 66 years.], whichever is earlier.