Section 8(7) in Tamil Nadu Land Improvement Schemes Act, 1959
(7)(a)A casual vacancy in the office of a member referred to in clause (f) or in clause (g) of sub-section (2) shall be filled by fresh election or nomination, as the case may be.(b)The person elected or nominated to fill a casual vacancy under clause (a) shall hold office only for the remainder of the term for which the member whose place he takes was elected or nominated.
