Section 22(2) in Chennai City Municipal Corporation Act, 1919
(2)Whenever the commissioner, in pursuance of such resolution takes any action in anticipation of the approval, sanction, consent or concurrence of [a standing committee] [Substituted for 'the central committee, the circle committee, the corporation accounts committee or the contracts committee', by the Madras City Municipal (Amendment) Act, 1961 (Tamil Nadu Act 56 of 1961).], he shall forthwith inform [such standing committee] [Substituted for 'the committee' by Act 56 of 1961.] of the fact.
