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

State of Tamilnadu - Subsection

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

(b)[ the Commissioner of Land Reforms, ex-officio;] [Substituted by the Tamil Nadu Land Improvement Schemes (Amendment) Act, 2001 (Tamil Nadu Act 6 of 2001), w.e.f. the 20th February 2001.]
(bb)[ the Secretary to Government in-charge of Agriculture, ex-officio] [Substituted by the Tamil Nadu Land Improvement Schemes (Amendment) Act, 2001 (Tamil Nadu Act 6 of 2001), w.e.f. the 20th February 2001.]
(bb)[ the Secretary to the Government in the Department of Food and Agriculture, ex-officio;] [Inserted by the Tamil Nadu Land Improvement Schemes (Amendment) Act, 1965 (Tamil Nadu Act IV of 1965).]
(bbb)[ the Secretary to Government in-charge of Environment and Forest, ex-officio;] [Inserted by the Tamil Nadu Land Improvement Schemes (Amendment) Act, 2001 (Tamil Nadu Act 6 of 2001), w.e.f. the 20th February 2001.]
(bbbb)[ the Secretary to Government in-charge of Rural Development, ex-officio;] [Inserted by the Tamil Nadu Land Improvement Schemes (Amendment) Act, 1965 (Tamil Nadu Act IV of 1965).]