Section 60G in Tamil Nadu District Municipalities Act, 1920
60G. Delegation of functions of the State Government with regard to requisitioning.
- The State Government may, by notification, direct that any powers conferred or any duty imposed on the State Government by any of the provisions of sections 60-A to 60-F shall, under such conditions, if any, as may be specified in the direction, be exercised or discharged by such officer or class of officers as may be so specified.
