Section 17 in Chennai City Municipal Corporation Act, 1919
17. Reservation of control in respect of powers delegated.
- The exercise [by an officer appointed under sub-section (2) of section 7 or other municipal officer] [Substituted for 'by an Assistant Commissioner or the personal assistant to commissioner' by section 8(1) of the Tamil Nadu Act 26 of 1992.], of any powers, duties or functions delegated to him under section 16 shall be subject to such restrictions, limitations and conditions (if any) as may be laid down by the commissioner and shall also be subject to his control and revision.
