Section 141A in Chennai City Municipal Corporation Act, 1919
141A. [ Contributions to expenditure by other local authorities. [Inserted by section 83 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).]
(1)If the expenditure incurred by the [State Government] or by any local authority in the [State of Tamil Nadu] [Substituted for the words 'Presidency of Madras' by the Tamil Nadu Adaptation of Laws Order, 1970.] for any purpose authorized by or under Schedule V is such as to benefit the inhabitants of the city, the council may make a contribution towards such expenditure.(2)The [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] may direct the council to show cause, within a period fixed by the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] in this behalf and not being less than one month after receipt of the order containing the direction, why any contribution described in sub-section (1) should not be made.(3)If the council fails to show cause within the said period to the satisfaction of the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.], the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] may direct it to make such contribution as they shall name and it shall be paid accordingly.]Loans
