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[Cites 0, Cited by 0] [Section 8(5)] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(5)(b) in Tamil Nadu Land Improvement Schemes Act, 1959

(b)A member referred to in clause (f) of sub-section (2) shall be deemed to have vacated his seat if he ceases to be a member of the Legislative Assembly or of the [Legislative Council] [Now the Legislative Council was abolished.], as the case may be.