Section 91 in Tamil Nadu Town and Country Planning Act, 1971
91. Delegation of powers.
(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.(2)The exercise of any power delegated under sub-section (1) shall be subject to such restrictions and conditions as may be specified in the notification and also to control and revision by the Government or the Director or by such officers as may be empowered by the Government or the Director in this behalf. The Government or the Director shall also have power to control and revise the acts and proceedings of any officer so empowered.
