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State of Tamilnadu - Section

Section 8 in Framing of Schemes Rules

8.

(1)The powers of the Joint/Deputy Commissioner under section 64(5) (a) or the Commissioner under section 65(4)(a), respectively, to modify or to cancel a scheme settled or deemed to have been settled by a Court, shall be subject to the condition that the Joint/Deputy Commissioner or the Commissioner, as the case may be shall satisfy himself that such modification or cancellation is necessary under all or any of the following circumstances, namely:-