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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(3) in The Tamil Nadu Agricultural Labourers-Farmers (Social Security and Welfare) Act, 2006

(3)The Board shall consist of members nominated, from time to time, by the Government representing the agricultural labourers, farmers, employers and the Government of whom the Commissioner of Land Reforms shall be the Member Secretary of the Board.