Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] State of Tamilnadu - Subsection Section 5(1) in The Tamil Nadu Board of Revenue Abolition Act, 1980 (1)For the purpose of authorisation under section 4, the Government may, by notification, appoint one or more officers as Commissioner with such designation as may be specified.
