Section 34 — Term of office of Chairperson and Members.

The Prohibition of Benami Property Transactions Act, 1988
1 [34. Term of office of Chairperson and Members. --The Chairperson and Members of the Appellate Tribunal shall hold office for a term not exceeding five years from the date on which they enter upon their office, or until they attain the age of sixty-five years, whichever is earlier and shall not be eligible for reappointment.]
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