Section 52 in Tamil Nadu Hackney Carriage Act, 1911
52. [ Delegation of Deputy Commissioner's functions in [Chennai] [Substituted for the original section 52 by section 18 of the Tamil Nadu Hackney Carriage (Amendment) Ad, 1964 (Tamil Nadu Act 21 of 1964).].
- Subject to the control of the State Government, the Deputy Commissioner may delegate to any Assistant Commissioner all or any of his functions under this Act in respect of the whole or any part of the City of [Chennai] [Substituted for the word 'Madras' by City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).].]
