(b)If the document in question be a communication from the Government or the [Board of Revenue] [By virtue of section 10(1) of the Tamil Nadu Board of Revenue Abolition Act, 1980 (Tamil Nadu Act 36 of 1980), any reference to the Board of Revenue shall be deemed to be reference to the State Government of the Appropriate Authority specified in the notification under section 4(1) of the said Act.] the Commissioner shall, in the first instance, address the Government or the [Board of Revenue] [By virtue of section 10(1) of the Tamil Nadu Board of Revenue Abolition Act, 1980 (Tamil Nadu Act 36 of 1980), any reference to the Board of Revenue shall be deemed to be reference to the State Government of the Appropriate Authority specified in the notification under section 4(1) of the said Act.], as the case may be, for permission to furnish the copies or direct the party to apply for copies to the authority which issued the communication.
