Section 33(1) in Sri Malai Mahadeswaraswamy Kshethra Development Authority Act, 2013
(1)The State Government may, by notification, declarethat with effect from such date as may be specified in the notification, the Authority shall be dissolved:Provided that no such dissolution shall be made by the State Government unless, a resolution to that effect has been moved in and passed by both Houses of the State Legislature.
