Section 71G in Chennai City Municipal Corporation Act, 1919
71G. Delegation of function of the State Government with regard to requisitioning.
- The State Government may, by notification, direct that any powers conferred or any duty imposed on the State Government by any of the provisions of sections 71-A to 71-F shall under such conditions, if any, as may be specified in the direction, be exercised or discharged by such officer or class of officers as may be so specified.
