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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Chattisgarh - Subsection

Section 9(1) in Chhattisgarh Municipal Revenue (Establishment of Regulatory Commission) Act, 2011

(1)The Chairperson or other Member shall hold office for a term of five years from the date he enters upon his office :Provided that the Chairperson or other Members in the Commission shall not be eligible for re-appointment in the same capacity.