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[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

State of Tamilnadu - Subsection

Section 24(2)(d) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961

(d)two members nominated by the Government.]]
(cc)[ The Director of Land Reforms, ex-officio.] [Substituted by section 2(1)(a)(ii) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) 4th Amendment Act, 1972 (Tamil Nadu Act 39 of 1972). Before its substitution, clauses (c) and (d) read as follows: ]