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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of West Bengal - Subsection

Section 71(4) in The Howrah Improvement Act, 1956

(4)The term of office of each member of the Tribunal shall be two years; but any member shall, subject to the proviso to sub-section (3), be eligible for reappointment at the end of that term :Provided that a member who is an assessor shall not be eligible for reappointment for more than a further term of two years.