Section 161(2) in Chennai City Municipal Corporation Act, 1919
(2)If any such reduction or transfer is of an amount exceeding Rs. 500, the council may pass with regard thereto, such order as it thinks fit, and it shall be incumbent on the [standing committee] [Substituted for 'central committee' by Tamil Nadu Act 22 of 1971.] and the commissioner to give effect to the said order.
