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 5] [Entire Act] State of Uttar Pradesh - Subsection Section 5(1) in Uttar Pradesh Rural Housing Board Act, 1983 (1)The term of every member, other than ex-officio member, shall be three years unless it is determined earlier by the State Government by a notified order.
