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 8B] [Entire Act] State of Assam - Subsection Section 8B(5) in Assam Town and Country Planning Act, 1959 (5)A member removed under clauses (a) and (b) of sub-section (4) all not be eligible for re-appointment or re- election, as the case may be.
