Section 13(2) in Tamil Nadu Industrial Township Area Development Authority Act, 1997
(2)In particular and without prejudice to the generally of the foregoing provision, such notification may authorise-(a)the Authority to levy all or any of the taxes and fees which may be levied by virtue of the provisions applied to the Authority under this section,(b)the Chief Executive Officer of the Authority to exercise and perform in regard to the Authority the powers and duties assigned to the executive authority of a local authority under the provisions applied as aforesaid subject to such restrictions, limitations and conditions and to such control if any as may be specified in the notification.
