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[Cites 0, Cited by 0] [Section 122(2)] [Section 122] [Entire Act]

State of Tamilnadu - Subsection

Section 122(2)(b) in Tamil Nadu Town and Country Planning Act, 1971

(b)the term of office and conditions of service and the manner of filling causal vacancies of the members of the Board (other than the Chairman and official members of the Board) and the non/official members including the Chairman of the planning authorities;