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[Cites 0, Cited by 0] [Section 13(7)] [Section 13] [Entire Act]

State of Tamilnadu - Subsection

Section 13(7)(b) in Tamil Nadu Land Improvement Schemes Act, 1959

(b)The person nominated to fill a casual vacancy under clause (a) shall hold office only for the remainder of the term for which the Member whose place he takes was nominated.