Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 34] [Entire Act] State of Tamilnadu - Subsection Section 34(3) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962 (3)Seven days' notice in the case of ordinary meetings, and as much notice as is practicable in the case of special meetings shall be given to members.
