Section 18 in Tamil Nadu Requisitioning and Acquisition of Immovable Property Act, 1956
18. Delegation of powers.
- The Government may, by notification in the [Tamil Nadu Government Gazette] [These words were substituted for the words and letters 'Fort St. George Gazette' by section 5 of the Tamil Nadu Requisitioning and Acquisition of Immovable Property (Amendment) Act, 1977 (President's Act 6 of 1977).], direct that the powers exercisable by them by or under this Act shall, in such circumstances and under such conditions, if any, as may be specified in the notification, be exercisable also by an officer subordinate to the Government.
