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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Tamilnadu - Subsection

Section 35(5) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961

(5)All communications and orders of the Land Board shall be issued by the Secretary or by such officer subordinate to him as may be authorised by the Land Board in this behalf.