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[Cites 0, Cited by 0] [Section 8(4)] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(4)(b) in Tamil Nadu Land Improvement Schemes Act, 1959

(b)A person associated with the Land Improvement Board under clause (a) for any purpose shall have a right to take part in the discussions, but shall not have a right to vote at a meeting of the Land Improvement Board, and shall not be a member for any other purpose.