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[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

State of Tamilnadu - Subsection

Section 15(3)(b) in The Tamil Nadu Bhoodan Yagna Act, 1958

(b)The exercise of any powers, duties or functions delegated under clause (a) shall be subject to such restrictions and conditions as may be prescribed and also to control and revision by the Government or by such persons as may be empowered by them in this behalf. The Government shall also have power to control and revise the acts or proceedings of any person so empowered.