Section 153(1) in Chennai City Municipal Corporation Act, 1919
(1)If any money borrowed by the corporation from the Government, whether before or after the commencement of this Act, or any interest or cost due in respect thereof, be not repaid according to the conditions of the loan, the [State Government] [The words 'Provincial Government' were substituted for the words 'Governor-General in Council' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] may attach the municipal fund or any part thereof.
