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[Cites 0, Cited by 0] [Section 34(6)] [Section 34] [Entire Act]

State of Tamilnadu - Subsection

Section 34(6)(b) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962

(b)If there is no quorum within 15 minutes of the time appointed for the meeting, the Chairman or the member presiding shall adjourn the meeting to a future date, unless the members present agree to wait for any further time.