Section 39(1) in Tamil Nadu District Municipalities Act, 1920
(1)If, at any time, it appears to the State Government that a municipal council, [chairman or executive authority] [These words were substituted for the words 'or chairman' by section 17(2) of the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Tamil Nadu Act XV of 1933)] has made default in performing any duty imposed by or under this or any other Act, [they may] [These words were substituted for the words 'he may' by the Schedule to the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930)], by order in writing, fix a period for the performance of such duty.
