Section 117(1) in Kolkata Municipal Corporation Act, 1980
(1)If, in the opinion of the State Government, the Corporation has shown its incompetence, or has persistently made default, in the performance of the duties or in the exercise of the functions imposed on it by or under this Act or any other law for the time being in force, or has exceeded or abused its powers, the State Government may by an order published in the Official Gazette, and stating reason therefor, declare the Corporation to be incompetent or in default, or to have exceeded or abused its powers, as the case may be, and [dissolve] [Substituted by section 4(14)(b)(i), of the West Bengal Municipal Laws (Third Amendment) Act, 1994 (West Bengal Act No. 36 of 1994), w.e.f. 1.6.1994, for the word "supersede" .] it for such period not exceeding [six months] [Substituted by section 4(14)(b)(ii), ibid, w.e.f. 1.6.1994, for the words "twelve months" .] as may be specified in the order.
