Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] State of Punjab - Subsection Section 4(2) in The Punjab District Planning Committees Act, 2005 (2)The term of a nominated member including the Chairperson, shall be one year. However, a nominated member shall be eligible for renomination after the expiry of his first term.
