Section 24(2) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
(2)The Land Board shall consist of-[***] [Clause (a) was omitted by section 2(l)(a)(i) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Second Amendment Act, 1983 (Tamil Nadu Act 2 of 1984).](b)the Land Commissioner, ex-officio;(c)[ The Chief Conservator of Forests, ex-officio;] [[Substituted for the original clauses (c) and (d) by section 3(a) 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:'(c) the Director of Animal Husbandry, ex-officio;(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: ]
