Section 76A in Chennai City Municipal Corporation Act, 1919
76A. [ Object not provided for by this Act. [Inserted by section 42 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).]
- The State Government may with the consent of the council transfer to the corporation the management of any institution or the execution of any work not provided for by this Act and it shall thereupon be lawful for the corporation to undertake such management or execution:Provided that in every such case the funds required for such management or execution shall be placed at the disposal of the corporation by the [State Government].]Contracts
