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

State of Tamilnadu - Subsection

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

(b)The person elected or nominated to fill a casual vacancy under clause (a) shall hold office only for the remainder of the term for which the member whose place he takes was elected or nominated.