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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Tamilnadu - Subsection

Section 11(d) in Regulations made under the Tamil Nadu Bhoodan Yagna Act, 1958

(d)Whenever the Secretary requires relief from work, it shall be competent for the Chairman to grant such relief by making such suitable arrangements as necessary for the conduct of the work by utilising the services of one or more panchayatdars of the panchayat.