Section 215AA(8) in Tamil Nadu District Municipalities Act, 1920
(8)For the purpose of sub-section (7), the Government may authorize different persons for different classes of buildings or land in which swimming pools are located.Explanation. - For the purpose of this section, "appointed day" means such date as the Government may, by notification, appoint under sub-section (2) of section 1 of the Tamil Nadu Municipal Laws (Fourth Amendment) Act, 2012.]Powers of the [Executive Authority] [These words were substituted for the word 'chairman' by section 17(1) of the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Tamil Nadu Act XV of 1933).]
