Section 7(1) in Tamil Nadu Agricultural Produce and Livestock Contract Farming and Services (Promotion and Facilitation) Act, 2019
(1)The Authority shall meet for the transaction of its business at least once in two months on such date and at such time, as the Chairperson may determine:Provided that the Authority may, in special circumstances meet at any time and at any place in the State, as may be determined by the Chairperson.
