Section 16 in The Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978
16. Delegation of functions.
- The Government may, by notification in the Tamil Nadu Government Gazette, direct that any power conferred or any duty imposed on them by this Act except the power to make rules, shall, in such circumstances and under such conditions, if any, as may be specified in the notification, be exercised or discharged also by the District Collector.Explanation. - For the purpose of this section "District Collector" shall include the District Revenue Officer.
