Section 27 in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962
27. [ Qualification of non-official members of the Land Board nominated under section 24(2)(d). [Substituted by G. O. Ms. No. 14-18, Revenue dated the 15th July 1976.]
- The two non-official members to be nominated by the Government under section 24(2)(d) to serve on the Land Board, shall be, persons having, in the opinion of the Government, knowledge of the working and development of plantations.]
