- It shall be lawful for the [Government] [The words 'Provincial Government', were substituted for the words 'Governor in Council' by the Adaptation Order of 1937 and the word 'Provincial' was omitted by the Adaptation (Amendment) Order of 1950.] to delegate any of the powers conferred by sections 19,20,22,27,58 and 62 to the Board of Revenue, or to such other controlling Revenue authority as the Government may, from time to time, appoint.The Board of Revenue was abolished. By virtue of sub-section (5) of section 10 of the Tamil Nadu Board of Revenue Abolition Act, 1980 (Tamil Nadu Act 36 of 1980), any reference to the Board of Revenue, shall be deemed to be a reference to the State Government or the Appropriate Authority specified in the notification under section 4(1) of the said Act.
