Section 39(1) in Tamil Nadu Agricultural Produce and Livestock Contract Farming and Services (Promotion and Facilitation) Act, 2019
(1)The Government may consider the recommendations made by the Authority under clause (d) of sub-section (1) of section 10 and send information to the Authority of action taken within thirty days or such longer time as may be decided in consultation with the Authority. In case the Government decides not to implement any of the recommendations of the Authority, it shall communicate its decision to the Authority with reasons thereof.
