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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(2) in The Bihar Land Tribunal Act, 2009

(2)A person shall not be qualified for appointment as a Judicial Member unless he:
(a)is or has been, a District Judge and has held the post in that rank for at least three years, or has practised as an advocate continuously for not less then fifteen years.
(b)is qualified to be appointed as a Judge of a High Court.