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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Bihar - Subsection

Section 6(1) in The Bihar Land Tribunal Act, 2009

(1)No person shall be appointed or shall continue in the office of the Chairman and Member if he has attained the age of seventy years. The terms of the Chairman and the Members shall be five years or till they attain the age of 70, whichever is earlier.