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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of West Bengal - Subsection

Section 4(2)(b) in West Bengal Land Reforms and Tenancy Tribunal Act, 1997

(b)The Administrative Member shall be appointed by the Governor on the recommendation of a Selection Committee consisting of three members, to be constituted by the Governor, of which the Chairman shall be a sitting Judge of the High Court nominated by the Chief Justice and the other two members shall be nominated by the State Government.