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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Tamilnadu - Subsection

Section 68(1) in Tamil Nadu Slum Areas (Improvement and Clearance) Act, 1971

(1)The Government by notification, may authorise any authority or officer to exercise any of the powers vested in them of this Act (except the power to acquire land under sub -section (1) of section 17 and the power to make rules under section 70) and may in like manner withdraw such authority.