Section 41(1A) in Tamil Nadu District Municipalities Act, 1920
(1A)[ Before publishing a notification under sub-section (1), the [State Government] [This sub-section was inserted by section 34(ii) of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930)] shall communicate to the council concerned the grounds on which they propose to do so, fix a reasonable period for the council to show cause against the proposal and consider its explanations or objections, if any:Provided that where a council has disobeyed an order issued under section 36, the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950] shall not be bound to follow the procedure laid down in this sub-section.] [Substituted by Tamil Nadu Act 25 of 1984]
