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State of Tamilnadu - Section

Section 36 in Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978

36. Power of State Government to issue orders and directions to the competent authority.

- The State Government may issue such orders and directions of a general character as it may consider necessary in respect of any matter relating to the powers and duties of the competent authority and thereupon the competent authority shall give effect to such orders and direction.