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State of Tamilnadu - Section

Section 4 in Delegation of Powers Rules

4.

An order delegating the powers and duties of the Commissioner to a [Joint or a Deputy Commissioner] [Added by G.O. Ms. No. 275, C. T. & R. E., dated the 16th July 1997.] or an Assistant Commissioner or modifying or cancelling the delegation, shall be published in the Tamil Nadu Government Gazette and in the District Gazette in the language or languages of the district or districts concerned and by affixture on the notice boards of the offices of the Commissioner, Joint or Deputy Commissioners and the Assistant Commissioners.