Section 48A in The Madurai City Municipal Corporation Act, 1971
48A. [ Delegation of power by Government. [Section 48-A inserted by Tamil Nadu Act 26 of 1994.]
- The Government may, by notification, direct that any power exercisable by it under this Act shall, subject to such conditions, if any, as may be specified in the notification be exercisable by the corporation or any of its officers or by the Commissioner or any other authority.]
