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State of Tamilnadu - Section

Section 19 in The Coimbatore City Municipal Corporation Act, 1981

19. Reservation of control in respect of powers delegated.

- The exercise or discharge by the holder of any municipal office of any powers, duties or functions delegated to him under section 18 shall be subject to such restrictions, limitations and conditions, if any, as may be laid down by the Commissioner and shall also be subject to his control and revision.