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[Cites 0, Cited by 0] [Section 34(5)] [Section 34] [Entire Act]

State of Tamilnadu - Subsection

Section 34(5)(a) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962

(a)The Secretary to 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 send to each member, at least three clear days in advance, a copy of the agenda for the meeting approved by the Chairman, together with copies of the notes on the various subjects included thereon.