Section 31(1)(c) in Tamil Nadu Agricultural Produce and Livestock Contract Farming and Services (Promotion and Facilitation) Act, 2019

[Cites 0, Cited by 0] [Section 31(1)] [Section 31] [Entire Act]

State of Tamilnadu - Subsection

Section 31(1)(c) in Tamil Nadu Agricultural Produce and Livestock Contract Farming and Services (Promotion and Facilitation) Act, 2019

(c)that circumstances exist which render it necessary in the public interest so to do; the Government may, by notification and for reasons to be specified therein, supercede the Authority for such period not exceeding six months, as may be specified in the notification, and appoint an Administrator or Board of Administrators or any person, as it deems fit, to look after the functions of the Authority during the period of its supersession:

Legal Document View

Unlock Advanced Research with PRISMAI

State of Tamilnadu - Subsection

Section 31(1)(c) in Tamil Nadu Agricultural Produce and Livestock Contract Farming and Services (Promotion and Facilitation) Act, 2019