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[Cites 0, Cited by 1] [Section 24] [Entire Act]

State of Tamilnadu - Subsection

Section 24(2) in Tamil Nadu State Housing Board Act, 1961

(2)A person associated with the Board under, sub-section (1) for any purpose shall have the right to take part in the discussions of the Board, relevant to that purpose but shall not have the right to vote and shall not be named as a member for any other purpose.