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[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

State of Tamilnadu - Subsection

Section 15(3)(a) in The Tamil Nadu Bhoodan Yagna Act, 1958

(a)The State Board may authorise any Local Committee constituted under sub-section (1) to exercise in the area within the jurisdiction of such Local Committee all or any of the powers, duties or functions vested in the State Board by this Act except such powers, duties or functions as may be specified by the Government by general or special order, and may in like manner withdraw such authority.