Section 452(2) in The Maharashtra Municipal Corporations Act, 1949
(2)[With effect from the date specified in the order passed under sub-section (1) or with effect from the date on which the Corporation stands dissolved under the proviso to article 243-ZF] the following consequences shall ensue :-(a)[* **](b)[* **][(c) all powers and duties of the Corporation, the Standing Committee, the Transport Committee and all other committees constituted under the Act, shall, during the period of dissolution be exercised and performed by such Government Officer or Officers as the State Government may, from time to time, appoint in this behalf;][(d) on dissolution of the Corporation all the property vested in the Corporation shall vest in the State Government.](e)the person or persons appointed under clause (c) may delegate his or their powers and duties to an individual of a committee or sub-committee.[(f) the Government Officer or Officers appointed under clause (c), and the individual or the members of the committee or sub-committee referred to in clause (e) shall receive such remuneration from the Municipal Fund as the State Government may from time to time determine.]
