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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Tamilnadu - Subsection

Section 27(1) in The Tamil Nadu Bhoodan Yagna Act, 1958

(1)The State Board may, after consultation with the Government, make regulations not inconsistent with this Act and the Rules made thereunder to provide for all matters for which provision is expedient for the purpose of giving effect to the provisions of this Act.