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[Cites 0, Cited by 0] [Section 8(7)] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(7)(a) in Tamil Nadu Land Improvement Schemes Act, 1959

(a)A casual vacancy in the office of a member referred to in clause (f) or in clause (g) of sub-section (2) shall be filled by fresh election or nomination, as the case may be.