Section 8(9) in Tamil Nadu Land Improvement Schemes Act, 1959
(9)All communications and orders of the Land Improvement Board shall be issued by the [Member Secretary] [Substituted for the words 'Secretary' by the Tamil Nadu Land Improvement Schemes (Amendment) Act, 2001 (Tamil Nadu Act 6 of 2001), w.e.f. the 20th February 2001.] or by such officer subordinate to him as may be authorized by the Land Improvement Board in this behalf.
