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[Cites 0, Cited by 3] [Section 42] [Entire Act]

State of Tamilnadu - Subsection

Section 42(2) in Tamil Nadu Farmers' Management of Irrigation Systems Act, 2000

(2)The Government may, by notification, appoint officers from the Water Resources Organisation to exercise the powers and perform the functions of a farmers organisation and the managing committee thereof, till such time such farmers organisation is duly constituted or reconstituted and such managing committee assumes office under the provisions of this Act.