Section 3(8) in The Coimbatore City Municipal Corporation Act, 1981
(8)If any local area in which Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920) or the [Tamil Nadu Panchayats Act, 1958 (Tamil Nadu Act XXXV of 1958)] [This Act was repealed and re-enacted as the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994).], is in force, is constituted as, or included in, the City, the Government may pass such orders as they may deem fit as to the transfer to the Corporation or disposal otherwise of the assets or institutions of any municipality or panchayat in the local area and as to the discharge of the liabilities, if any, of such municipality or panchayat relating to such assets or institutions, as the case may be.
