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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Tamilnadu - Subsection

Section 13(2) in Tamil Nadu Farmers' Management of Irrigation Systems Act, 2000

(2)If the motion is carried with the support of majority of the members present and voting at a meeting of the general body specially convened for the purpose, the Collector or the Government, as the case may be, shall, by order, remove such person from office and the resulting vacancy shall be filled in the same manner as a casual vacancy.