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[Cites 0, Cited by 0] [Section 50(5)] [Section 50] [Entire Act]

State of Tamilnadu - Subsection

Section 50(5)(b) in The Coimbatore City Municipal Corporation Act, 1981

(b)all or any of the functions of the council, of the Mayor and of the committees, established or constituted by or under this Act except the Taxation Appeals Committee may, [during the period of dissolution] [Substituted by Tamil Nadu Municipal Corporation Laws (Amendment and Special Provision) Act, 1994 Tamil Nadu Act 26 of 1994).] be exercised and performed, as far as may be, and to such extent as the Government may determine by such person as the Government may appoint in that behalf and any such person may, if the Government so direct, receive payment for his services from the municipal fund; the Government may determine the relations of such person with themselves and may direct the Commissioner to exercise and perform any powers and duties of the council and of the committees aforesaid except the Taxation Appeals Committee in addition to his own;