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State of Tamilnadu - Section

Section 5 in The Tamil Nadu Board of Revenue Abolition Act, 1980

5. Appointment of Commissioners.

(1)For the purpose of authorisation under section 4, the Government may, by notification, appoint one or more officers as Commissioner with such designation as may be specified.
(2)The Government may, in like manner, modify or cancel any appointment made under sub-section (1).