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 59] [Entire Act] State of Arunachal Pradesh - Subsection Section 59(4) in Arunachal Pradesh Panchayat Raj Act, 1997 (4)The term of office of an ex-officio member shall continue so long as he holds the office by virtue of which he is surely a member.
