Section 77(2) in Tamil Nadu District Municipalities Act, 1920
(2)If such servant, while employed by the municipal council or if any other servant of the council does any work for [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], 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], shall contribute to the municipal fund so much of the salary of such servant as 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 consider to be an equivalent for such work.
