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[Cites 0, Cited by 2] [Section 100A] [Entire Act]

State of Kerala - Subsection

Section 100A(2A) in Kerala Land Reforms Act, 1963

(2A)[ Notwithstanding anything contained in subSection (2), but subject to such rules as may be made by the Government in this behalf, the functions of the Taluk Land Board may be performed by the Chairman alone or by the Chairman and any one or more of the other members of the board.]