Section 43(3) in Chennai City Municipal Corporation Act, 1919
(3)The [State Government] [Substituted for the words 'Local Government' by Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] may, in addition to or instead of directing the levy or increase of any of the said taxes, direct by notification that any sum of money which may [in their opinion] [Substituted by the Schedule to the Tamil Nadu Act X of 1936.] be required for giving effect [to their orders] [Substituted for the words 'to his orders' Act X of 1936.] be borrowed by debenture on the security of all or any of the said taxes at such rate of interest and upon such terms as to the time of re-payment and otherwise as may be specified in the notification.
