Section 42(2) in Tamil Nadu Land Improvement Schemes Act, 1959
(2)Subject to such rules as may be prescribed, the Government, the [Commissioner of Land Reforms] [Substituted for the words 'Board of Revenue' by the Tamil Nadu Land Improvement Schemes (Amendment) Act, 2001 (Tamil Nadu Act 6 of2001), w.e.f. the 20th February 2001.] or the Collector may delegate any of the powers conferred on, duties imposed upon, or functions entrusted to them, [xxx] [The word 'It' was omitted by the Tamil Nadu Land Improvement Schemes (Amendment) Act, 2001 (Tamil Nadu Act 6 of2001), w.e.f. the 20th February 2001.] or him by or under this Act to any officer or authority subordinate to them, [xxx] [The word 'It' was omitted by the Tamil Nadu Land Improvement Schemes (Amendment) Act, 2001 (Tamil Nadu Act 6 of2001), w.e.f. the 20th February 2001.] or him, as the case may be.
