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State of Tamilnadu - Section

Section 2 in Delegation of Powers Rules

2.

Delegation of the Commissioner's powers and duties to a [Joint Commissioner or a Deputy Commissioner] [Substituted by G O. Ms. No. 200, C. T. & R. E., dated the 30 the May 1996.] under section 13(2) or an Assistant Commissioner under section 14(3) shall be made in writing.