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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Tamilnadu - Subsection

Section 18(1)(b) in The Tamil Nadu Agricultural Labourers-Farmers (Social Security and Welfare) Act, 2006

(b)that the Board has persistently made default in the discharge of its functions or has exceeded or abused its powers, the Government may, by notification, supersede the Board and re-constitute it in the prescribed manner, within a period of twelve months from the date of supersession. The period of supersession may be extended for sufficient reasons by a like notification by not more than six months: