Section 63(2) in Tamil Nadu District Municipalities Act, 1920
(2)[ The Board of Revenue may, on its own motion and shall on a direction from the [State] [This sub-section was added by section 5 of the Madras District Municipalities (Third Amendment) Act 1942 (Madras Act XXXVIII of 1942), re-enacted permanently with specified modification by section 3 of, and the Schedule to the Tamil Nadu Re-enacting (No. III) Act, 1948 (Tamil Nadu Act IX of 1948).] Government, by notification, resume the management and superintendence of any endowment made over to a municipal council under sub-section (1); and upon such resumption, all the powers and duties attaching to the council in respect of the endowment shall cease and determine.]
