Section 117(1) in The Calcutta Municipal Corporation Act, 1980
(1)If, in the opinion of the State Government, the Corporation has shown its incompetence, or has persistently made default, in the performance of the duties or in the exercise of the functions imposed on it by or under this Act or any other law for the time being in force, or has exceeded or abused its powers, the State Government may by an order published in the Official Gazette, and stating reason therefor, declare the Corporation to be incompetent or in default, or to have exceeded or abused its powers, as the case may be, and [dissolve] [Word substituted by W.B. Act 36 of 1994.] it for such period not exceeding [six months] [Words substituted by W.B. Act 36 of 1994.] as may be specified in the order.
