Section 72(2) in Tamil Nadu District Municipalities Act, 1920
(2)In default of an appointment being made by the council as aforesaid, 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] may appoint a person to hold the office, and such appointment shall, for all purposes, be deemed to have been made by the municipal council.
