Section 21 in The Tamil Nadu Canals and Public Ferries Act, 1890
21. [ [Section 21 was added by Tamil Nadu Act VIII of 1914.]
The [State Government] may delegate all or any of [their] [Substituted for 'his' by the Adaptation Order of 1937.] powers under sections 5,10,11,12,13 and 15 to any officer not below the rank of District Collector or Superintending Engineer.]
