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[Cites 0, Cited by 0] [Section 26(4)] [Section 26] [Entire Act]

State of Tamilnadu - Subsection

Section 26(4)(ii) in The Tamil Nadu Bhoodan Yagna Rules, 1959

(ii)whether the contributions and other receipts due to the State Board have been realized at the proper time and whether due steps have been taken to recover the sums overdue and, if not, in which cases such action has not been taken;