Section 21 in Tamil Nadu General Clauses Act, 1891
21. Publication of orders and notifications in the Official Gazette.
- Where in any Act, or in any rule passed under any Act, it is directed that any order, notification or other matter shall be notified or published, such notification or publication shall, unless the Act otherwise provides, be deemed to be duly made if it is published in the Official Gazette.Notes. - The Government issuing notification under section 23 conferring on all subordinate judges powers of appellate authority for the purposes of the Rent Control Act, 1973. Subordinate Judge was not constituted on the date of notification at a particular place. Exercise of appellate power after constitution. Valid.
