Section 373(c) in Tamil Nadu District Municipalities Act, 1920
(c)the unexpected balance of the fund and the property (including arrears of rates, taxes and fees) belonging to the township committee and all rights and powers which prior to such notification, vested in the township committee shall, subject to all charges and liabilities affecting the same, vest in the fund constituted for the municipality or as the case may be, the [Third Grade Municipality] [Substituted for the words 'town Panchayats' by the Tamil Nadu District Municipalities (Amendment) Act 2004 (Tamil Nadu Act 24 of 2004).];
