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 1] [Section 4] [Entire Act] State of Uttar Pradesh - Subsection Section 4(4) in The U.P. Bhoodan Yagna Act, 1952 (4)The Chairman and members of the committee shall hold office for four years from the date of the Notification under sub-section (3), and shall be eligible for a reappointment or re-nomination.
