Section 6 in The Tamil Nadu Board of Revenue Abolition Act, 1980
6. Vesting of additional powers in the Government or Appropriate Authority.
- The Government may, by notification, also authorise the Government or the Appropriate Authority to exercise any powers vested by or under any law for tire time being in force in any officer or authority (other than the Board of Revenue) under the control of the Government and also specify the local area within the control of the Government and also specify the local area within which such powers may be exercised.
