(2B)[ [The member or members] [Inserted by Act 27 of 1974.] present at any meeting of the Taluk Land Board may deal with any evidence or memorandum taken down or made in any case during any previous meeting or meetings of the Board as if such evidence or memorandum had been taken down or made [by him or them] [Substituted of Act 15 of 1976.] and may proceed with that case from the stage at which it was left at the last previous meeting in which that case was dealt with by the Board.]
