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[Cites 0, Cited by 0] [Section 21(7)] [Section 21] [Entire Act]

State of Tamilnadu - Subsection

Section 21(7)(ii) in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963

(ii)non-performance of the service due to illness or other temporary disability shall not be deemed to be failure to render service, provided that the service-holder makes alternative arrangements for rendering the service during the period of such illness or of other temporary disability.