Section 10(1)(c) in The Tamil Nadu Bhoodan Yagna Act, 1958

[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Tamilnadu - Subsection

Section 10(1)(c) in The Tamil Nadu Bhoodan Yagna Act, 1958

(c)it is otherwise expedient so to do; they may, [* * *] [The expression 'in consultation with Shri Acharya Vinobha Bhave' were omitted by the Tamil Nadu Bhoodim Yagna (Amendment) Act, 1992 (Tamil Nadu Act 25 of 1992).] by notification, directed-

(i)in cases falling under clause (a), that the State Board be dissolved and reconstituted on such date as the Government may fix in that behalf, and

(ii)in cases falling under clause (b) or (c), that the State Board be superseded for a specified period.

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State of Tamilnadu - Subsection

Section 10(1)(c) in The Tamil Nadu Bhoodan Yagna Act, 1958