Section 4(6) in West Bengal Land Reforms and Tenancy Tribunal Act, 1997
(6)The Chairman or any other Member shall be eligible for reappointment for a term of three years :Provided that the Chairman or such other Member shall not hold office as Chairman or other Member after he has attained,(a)in the case of the Chairman, [the age of 65 years, or] [Substituted, ibid for the age of 66 years, or.](b)in the case of other Member, the age of 62 years.
