Section 11(88) in Tamil Nadu Legislature (Prevention of Disqualification) Act, 1967
(88)[ Tamil Nadu Water Supply and Drainage Board constituted under the Tamil Nadu Water Supply and Drainage Board Act, 1970 (Tamil Nadu Act 4 of 1971);] [In the Schedule to the Tamil Nadu Legislature (Prevention of Disqualification) Act, 1967, in item 11, in the opening paragraph for the expression 'The office of chairman, vice-chairman, member or secretary', the expression 'The office of chairman, president, vice-chairman, vice-president, member or secretary', has been substituted by the Tamil Nadu Legislature (Prevention of Disqualification) Amendment Act, 1995 (L.A. Bill No. 4 of 1993). In view of the change in the nomenclature of the Corporation 'Tamil Nadu Harijan Housing and Development Corporation Limited' as specified in sub-item (85) in item 11 of the Schedule to the said Act, the following sub-item has been substituted namely, 'Tamil Nadu Adi-Dravidar Housing and Development Corporation Limited' by the said Amendment Act, 1993. Sub-items 88 to 97 were inserted by the said Amendment Act, 1993.]
