Section 28A(2) in Tamil Nadu District Municipalities Act, 1920
(2)The special officer appointed under sub-rule (1) shall have all the powers of the executive authority under rule 4 and clause (by of rule 26 and of the Taxation Appeals Committee under rule 23, rules 25 to 28, as are necessary for the purpose of exercising his powers under the said suD-rule and he shall be entitled to the same protection as the executive authority, or the Taxation Appeals Committee, as the case may be, is entitled.
