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[Cites 0, Cited by 1] [Section 91] [Entire Act]

State of Tamilnadu - Subsection

Section 91(1) in Tamil Nadu Town and Country Planning Act, 1971

(1)The Government or the Director may, by notification, authorise any officer or authority to exercise any of the powers vested in them or him by this Act except the power of the Government to make rules and the power of the Director to hear any appeal preferred under section 76 and may, in like manner, withdraw such authority.