Section 8(1) in The Salem City Municipal Corporation Act, 1994
(1)Save as otherwise expressly provided herein, all the provisions of the 1981 Act including the provisions relating to the levy and collection of any tax or fee, are hereby extended to and shall apply mutatis mutandis to the corporation and the 1981 Act shall, in relation to the corporation be read and constituted as if the provisions of this Act had formed part of the 1981 Act.
