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 34(3)] [Section 34] [Entire Act] State of Bihar - Subsection Section 34(3)(a) in The Bihar Land Reforms Act, 1950 (a)The members of the Commission shall hold office for the prescribed period from the date on which their election or appointment is respectively notified in the Official Gazette.