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[Cites 0, Cited by 1] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(1) in The Bihar Bhoodan Yagna Act, 1954

(1)The Chairman or a member of the Committee may, at any time, resign his office by submitting his resignation to the State Government, but not such resignation shall take effect until it is accepted and notified in the Official Gazette;[x x x x] [Omitted by Act 8 of 1981.]