Section 4 in Tamil Nadu Nuclear Installations (Regulation of Buildings and Use of Land) Act, 1978
4. Bar of application of certain Acts.
(1)The Government may, by notification, direct that the provisions of the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act of V of 1920) the [Tamil Nadu Panchayats Act, 1958 (Tamil Nadu act XXXV of 1958)] [See now the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994).], the Tamil Nadu Public Health Act, 1939 (Tamil Nadu Act III of 1939) or any other enactment for the time being in force in the State of Tamil Nadu and relating to public health or local self government shall not apply to the nuclear installation area or shall apply thereto only to such extent and subject to such modification and restrictions as may be specified in such notification.(2)In particular, the notification under sub-section (1) may authorise the nuclear installation local authority or its Chairman or Secretary to perform any duty or exercise any power assigned to a municipal council, a panchayat union council or a panchayat, or to its Chairman or Panchayat or to any authority or officer under the provisions of the Act so applied, subject to such control as may be specified in such notification.
