Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 506(1)] [Section 506] [Entire Act]

State of Tamilnadu - Subsection

Section 506(1)(ii) in The Coimbatore City Municipal Corporation Act, 1981

(ii)under any other law for the time being in force, the Government may, by notification, appoint a Special Officer to exercise the powers and perform the functions of the corporation or the Mayor, and the committees established or constituted by or under this Act, except the Taxation Appeals Committee, to such extent as may be determined by the Government.