Section 44AA in Chennai City Municipal Corporation Act, 1919
44AA. [ Delegation of power by the State Government. [Inserted by Act 26 of 1994.]
- The State 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.]
