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[Cites 0, Cited by 0] [Section 24(6)] [Section 24] [Entire Act]

State of Tamilnadu - Subsection

Section 24(6)(b) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961

(b)The person nominated to fill a casual vacancy under clause (a) shall hold office for a period of three years or for such shorter period as the Government may fix and he shall be eligible for re-nomination.