Section 24(6)(a) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961

[Cites 0, Cited by 0] [Section 24(6)] [Section 24] [Entire Act]

(a)A casual vacancy in the office of a member referred to in clause (a) or (d) of sub-section (2) shall be filled by fresh nomination.

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