Section 8(2) in Tamil Nadu Essential Articles Control and Requisitioning Act, 1949
(2)The exercise of the powers delegated under sub-section (1) shall be subject to control and revision by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government or by such persons as may be empowered by them in that behalf. The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government shall also have power to control and revise the acts or proceedings of any persons so empowered.
