Section 363(2) in Tamil Nadu District Municipalities Act, 1920
(2)The exercise of any powers delegated under sub-section (1) shall be subject to such restrictions and conditions as may be prescribed or as may be specified in the notification, and also to control and revision by the [State] [The original section 363 was re-numbered as sub-section (1) thereof and sub-section (2) was added by section 26 of the Tamil Nadu District Municipalities (Third Amendment) Act, 1942 (Tamil Nadu Act XXXVIII of 1942) re-enacted permanently with specified modification by section 3 of and the Schedule to the Tamil Nadu Re-enacting (No. III) Act, 1948 (Tamil Nadu Act IX of 1948).] Government or by such persons as may be empowered by them in this behalf. The [State] [This word was substitute for the word 'Provincial' by the Adaptation Order of 1950.] Government shall also have power to control and revise the acts or proceedings of any persons so empowered.]Transitional and Transitory Provisions
