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[Cites 0, Cited by 0] [Section 34(5)] [Section 34] [Entire Act]

State of Tamilnadu - Subsection

Section 34(5)(b) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962

(b)The Secretary to the Land Board [***] [The words 'and the Sugar Factory Board', 'and of the Sugar Factory Board' and 'or the Sugar Factory Board' omitted by G. O. Ms. No. 3508, Revenue dated the 14th June 1973.] shall send to each member, at least a day in advance, a copy of the supplementary agenda, regarding urgent items, if any, for the meeting approved by the Chairman, together with copies of the notes on the various subjects included therein.