Section 4(2) in The Tamil Nadu Board of Revenue Abolition Act, 1980
(2)The Government may, in like manner, modify or cancel any authorisation made under sub-section (1).Explanation. - For the purpose of this section, the jurisdiction and powers vested in, and the duties performed by any Member of the Board of Revenue shall include the jurisdiction and powers vested in and the duties performed by such Member either in the capacity of the Member of the Board of Revenue as such, or by virtue of an authorisation made by or under the law.
