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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(6) in Tamil Nadu Land Improvement Schemes Act, 1959

(6)a member referred to in clause (f) or in clause (g) of sub-section (2) may, at any time, by notice in writing to the Chairman, resign his office, but he shall continue in office until the election or nomination of his successor.