Section 2(2) in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961
(2)"authorized officer" means any [Revenue Officer not below the rank of Deputy Collector or Revenue Divisional Officer] [These words were substituted for the words 'Gazetted Officer' by section 2 of the Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Second Amendment Act, 1980 Tamil Nadu Act 38 of 1980).] authorized by the Government by notification to exercise the powers conferred on, and discharge the duties imposed upon, the authorized officer under this Act for such area as may be specified in the notification;
