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[Cites 0, Cited by 0] [Section 100A] [Entire Act]

State of Kerala - Subsection

Section 100A(6A) in Kerala Land Reforms Act, 1963

(6A)[ Any member of the Taluk Land Board other than the Chairman shall cease to hold office if he absents himself from three consecutive meetings of the Board:Provided that no meeting from which a member absented himself shall be counted against him under this Sub-section, if due notice of that meeting was not given to him.] [Inserted by Act 27 of 1974.]