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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Tamilnadu - Subsection

Section 12(4) in Tamil Nadu Land Improvement Schemes Act, 1959

(4)A member referred to in clause (v) or in clause (vi) of sub-section (1) of section 11, may, at any time, by notice in writing to the Collector, resign his office, but he shall continue in office until the nomination of his successor.