Section 43(2) in Chennai City Municipal Corporation Act, 1919
(2)For the purpose of taking the action directed as aforesaid, the person appointed under sub-section (1) shall have power to make such contracts as are necessary, may exercise any of the powers conferred on any municipal authority by or under this Act and specified in this behalf in the order issued under sub-section (1), and shall be entitled to, protection under this Act as if he were a municipal authority.
