Section 23A in The Tamil Nadu Acquisition of Land for Industrial Purposes Act, 1997
23A. [ Delegation of powers. [Inserted by the Tamil Nadu Acquisition of Land for Industrial Purposes (Amendment) Act, 2005 (Tamil Nadu Act 17 of 2005).]
- The Government may, by notification, direct that all the powers under this Act except the powers,-(1)to issue notice under sub-section (1) of section 3;(2)to withdraw the land from acquisition under the first proviso to subsection (1) of section 4; and(3)to make rules under section 25,shall, subject to such conditions, if any, as may be specified in the notification, be exercised by the Collector.]
