Section 9(2) in Chennai City Municipal Corporation Act, 1919
(2)Subject to the provisions of sub-section (1), the commissioner and [the other officers appointed by the State Government] [Substituted for 'the Assistant Commissioners' by section 3(2) of the Tamil Nadu Act 26 of 1992.] shall also perform all the duties arid exercise all the powers, specifically imposed or conferred on him or them, as the case may be, under this Act.
