The 7[State Government] may, from time to time whenever 8[they] shall see fit, depute a Member of the Board of Revenue to perform alone, in any of the districts of 9[the State], all or any of the duties which, by the general Regulations and laws of 9[the State], belong to the Board of Revenue collectively.

When a special commission shall be given to a Member of the Board of Revenue under this Act, the Member of the Board named therein shall, by virtue thereof, be empowered to exercise, within the limits of his commission, all the powers and duties which by law are vested in the Board of Revenue collectively, without exception, or subject to any exceptions or restrictions which shall be prescribed in such commission; and all Regulations and Acts concerning the Board of Revenue shall be deemed to apply to the said Commissioner within the limits of his commission, and with regard to all things concerning the revenues of the district included in it, so far as is necessary to give full effect to his commission and to this Act.

Every such commission shall be published in the 10[Official Gazette], and the Commissioner shall enter on his office from the date of such publication; and in like manner the revocation or other determination of any such commission shall be published in the 10[Official Gazette].

The correspondence and other documents belonging to any such commission shall be deposited on the determination thereof, in the office of the Board of Revenue, and shall be deemed records of the said Board.

1. These words were substituted for the word Madras by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969, which came into force on the 14th January, 1969.

2. The short title was given by the Repealing and Amending Act, 1901 (Central Act XI of 1901). This Act was declared by the Laws Local Extent Act, 1874 (Central Act XV of 1874), s. 4 and the Second Schedule, to be in force in the whole of the State of Tamil Nadu except the territories mentioned in the Sixth Schedule to that Act. This Act was extended to the merged State of Pudukkottai by section 3 of, and the First Schedule to, the Tamil Nadu Merged States (Laws) Act, 1949 (Tamil Nadu Act XXXV of 1949). This Act was extended to the Kanyakumari district and the Shencottah taluk of the Tirunelveli district by section 3 of, and the Schedule to, the Tamil Nadu (Transferred Territory) Extension of Laws Act, 1957 (Tamil Nadu Act XXII of 1957), repealing the corresponding law in force in that territory.

3. The words at Madras were omitted by paragraph 4 of, and the Schedule to, the Tamil Nadu Adaptation of laws Order, 1970, which was deemed to have come into force on the 14th January, 1969.

4. This expression was substituted for the expression Governor of Fort St. George in Council by ibid.

5. These words were substituted for the words that Presidency by ibid.

6. These words were substituted for the words the Presidency by paragraph 4 of, and the Schedule to, the Tamil Nadu Adaptation of Laws Order, 1970, which was deemed to have come into force on the 14th January, 1969.

7. This expression was substituted for the expression State Government of Madras by ibid.

8. This word was substituted for the word he by the Adaptation Order of 1937.

9. These words were substituted for the words the Presidency by paragraph 4 of, and the Schedule to, the Tamil Nadu Adaptation of Laws Order, 1970, which was deemed to have come into force on the 14th January, 1969.

10. These words were substituted for the words Fort St. George Gazette by ibid.