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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Tamilnadu - Subsection

Section 11(c) in Regulations made under the Tamil Nadu Bhoodan Yagna Act, 1958

(c)The Secretary shall be the Officer to sue or be sued on behalf of the Sarvodaya Panchayat and all instruments and contracts by, or on behalf of, the Sarvodaya Panchayat shall be in the name of the Secretary