Section 37A in Chennai City Municipal Corporation Act, 1919
37A. [ Entrustment of additional functions to Mayor. [Substituted Tamil Nadu Act 38 of 2008, dated 13.5.2008.]
- The State Government may, subject to the provisions of this Act and the rules made thereunder, by notification, entrust to the Mayor such additional functions as it may deem necessary for carrying out the purposes of this Act.]
