Section 5 in Tamil Nadu Business Facilitation Act, 2018
5.
(1)The Government may, by notification from time to time, specify the investment limit upto which or issue of acknowledgment certificate shall be made to the District Level Nodal Agency. All applications exceeding the said investment limit shall be made to the State Level Nodal Agency.(2)Notwithstanding anything contained in sub-section (1), the Government may prescribe that all applications from enterprises in a specified area notified under this Act shall be made to the Nodal Agency notified for that specified area.
