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[Cites 0, Cited by 0] [Section 34(7)] [Section 34] [Entire Act]

State of Tamilnadu - Subsection

Section 34(7)(b) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962

(b)No subject shall be considered at an adjourned meeting other than those included in the agenda or supplementary agenda for the original meeting, provided that the Chairman may, with due notice, also bring or direct to be brought before an adjourned meeting any new matter which in his opinion is urgent.