Section 50(10) in The Coimbatore City Municipal Corporation Act, 1981
(10)When the council is dissolved [x x x] [Omitted by Tamil Nadu Act 26 of 1994.] under this section, the Government until the date of the reconstitution thereof and the reconstituted council there after shall be entitled to all the assets and be subject to all the liabilities of the council as on the date of the dissolution and on the date of the reconstitution respectively.
