Section 34(4) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962
(4)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 ordinarily sit for the transaction of business at the headquarters, but may sit at such other place as may be fixed by the Chairman. The Chairman shall fix the time for each meeting. In fixing the place and time for meetings, the Chairman shall have regard to the convenience of the Board and of the parties.
