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State of Tamilnadu - Section

Section 79 in Tamil Nadu Panchayats Act, 1994

79. Delegation of function of the Government with regard to requisitioning.

- The Government may, by notification, direct that any power conferred or any duty imposed on the Government by any of the provisions of sections 73 to 78 shall, under such conditions, if any, as may be specified in the direction, be exercised or discharged by such officer or class of officers as may be so specified.