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State of Tamilnadu - Section

Section 39 in Tamil Nadu Slum Areas (Improvement and Clearance) Act, 1971

39. General disqualification of members, officers and servants.

- No person who has directly or indirectly by him self, or his partner or agent, any share or interest in any contract by or on behalf of the Board, shall become or remain a member or officer or servant of the Board.