Section 252 in Tamil Nadu District Municipalities Act, 1920
252. Power of the [State Government] [The word 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] to pass orders or give directions to municipal council.
- The [State Government] [The word 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] may, either generally or in any particular case, make such order or give such directions as [they may deem fit] [These words were substituted for the words 'he many deem fit' by the Schedule to the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930).] in respect of any action taken [or omitted to be taken] [These words were inserted by section 107(i) of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930).] [xxx] [The words 'by the municipal council' were omitted by section 107(ii) of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930).] under section 250 or section 251.
