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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Tamilnadu - Subsection

Section 23(2) in The Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978

(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for or regulate-
(a)all matters expressly required or allowed by this Act to be prescribed; and
(b)the manner of authentication of orders and other instruments of the prescribed authority.