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[Cites 0, Cited by 0] [Section 12(3)] [Section 12] [Entire Act]

State of Tamilnadu - Subsection

Section 12(3)(a) in Tamil Nadu Land Improvement Schemes Act, 1959

(a)The term of office of a member referred to in clause (v) or in clause (vi) of sub-section (1) of section 11 shall be three years or such shorter period as the Collector may fix: