Section 10 in Tamil Nadu Local Bodies Delimitation Regulations, 2017
10. Powers of Delimitation Commission.
(1)When cases relating to delimitation originates, wherein the Commission is a party, in such cases, the Member-Secretary shall have the power to file affidavit before the court.(2)The Commission shall have power to require any person to furnish any information on such points or matters as in the opinion of the Commission may be useful for, or relevant to, any matter under the consideration of the Commission.(3)The Commission shall issue such guidelines, as may be necessary for carrying out the purpose of delimitation of territorial wards of Local Bodies, from time to time.
