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

State of Tamilnadu - Subsection

Section 35(3) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961

(3)No member of the Land Board shall vote on, or take part in, the discussion of any question coming up for consideration at a meeting of the Land Board, if the question is one in which he is directly or indirectly interested.