Section 20 in Tamil Nadu Entertainments Tax Act, 1939
20. Delegation of certain powers of the State Government.
(1)The [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, by notification in the Official Gazette, delegate all or any of their powers under this Act except those conferred upon them by sub-section (3) of section 1, section 16 and this section, to any person or authority subordinate to the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government and may, in like manner, withdraw any powers so delegated.(2)The exercise of any powers delegated under sub-section (1) shall be subject to such restrictions, limitations and conditions, if any, as maybe laid down by the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government, and shall also be subject to control and revision by them.
