Section 49 in Tamil Nadu Slum Areas (Improvement and Clearance) Act, 1971
49. Board to exercise the powers of prescribed authority.
- The Government may, by notification, direct that any power exercisable by the prescribed authority under this Act, may be exercised, by the Board in such cases, and subject to such conditions if any, as may be specified in the notification and on the issue of such notification, the prescribed authority shall not exercise the power in respect of the matters specified in such notification.
