Section 50(3) in Tamil Nadu Lease Holds (Abolition and Conversion into Ryotwari) Act, 1963
(3)A rule made under clause (c) of sub-section (2) may provide for restrictions and conditions subject to which the power delegated may be exercised and also for control and revision by the delegating authority either suo motu or on application of the orders of the authority or person to whom the power is delegated.
