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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(2)(g) in Tamil Nadu Land Improvement Schemes Act, 1959

(g)[three members who are active and progressive agriculturists] [Substituted for the words 'a member who is an active and progressive agriculturist' by the Tamil Nadu Land Improvement Schemes (Amendment) Act, 2001 (Tamil Nadu Act 6 of 2001), w.e.f. the 20th February 2001.] directly concerned with the cultivation of land, nominated by the Government.