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[Cites 0, Cited by 0] [Section 5A] [Entire Act]

State of Tamilnadu - Subsection

Section 5A(2) in The Tamil Nadu Agricultural Lands Record Of Tenancy Rights Act, 1969

(2)Such committee shall consist of the following members, namely:-
(a)one landless agricultural labourer belonging to the Scheduled Castes or Scheduled Tribes;
(b)one tenant; and
(c)three social workers.