Section 38 in Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978
38. Delegation of powers.
- The State Government may, by notification, direct that all or any of the powers exercisable by it under this Act except the power to make rules under section 47 and the power to issue notification under sub-clause (ii) of clause (n) of section 3 and section 48 may in such circumstances and under such conditions, if any, as may be specified in the notification be exercisable also by such officer or authority subordinate to the State Government as may be specified in the notification.
