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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Tamilnadu - Subsection

Section 10(3) in Tamil Nadu State Housing Board Act, 1961

(3)A non-official member removed under any of the provisions of clauses (a) to (c) of subsection (2) shall be disqualified for appointment as a member for a period of three years from the date of his removal unless otherwise ordered by the Government.