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State of Tamilnadu - Section

Section 21 in Tamil Nadu Fleet Operators Stage Carriages (Acquisition) Act, 1971

21. Delegation of powers.

- The Government may, by notification, direct that the powers exercisable by them by or under this Act shall, in such circumstances and under such conditions, if any, as may be specified in the notification, be exercisable also by an officer subordinate to the Government.