Section 4(2) in Tamil Nadu Nuclear Installations (Regulation of Buildings and Use of Land) Act, 1978
(2)In particular, the notification under sub-section (1) may authorise the nuclear installation local authority or its Chairman or Secretary to perform any duty or exercise any power assigned to a municipal council, a panchayat union council or a panchayat, or to its Chairman or Panchayat or to any authority or officer under the provisions of the Act so applied, subject to such control as may be specified in such notification.
