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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Tamilnadu - Subsection

Section 46(2) in Tamil Nadu Farmers' Management of Irrigation Systems Act, 2000

(2)The Government may issue such orders and directions of a general character as they may consider necessary in respect of any matter relating to the powers and duties of the competent authority or the farmers organisation and thereupon the competent authority or the farmers organisation shall give effect to such orders and directions.