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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(2) in The Tamil Nadu Bhoodan Yagna Act, 1958

(2)The Chairman or member appointed to fill a vacancy under sub-section (1) shall enter upon office forthwith, but shall hold office only so long as the member in whose place he is appointed would have been entitled to hold office if the vacancy had not occurred.