Section 55(2) in Tamil Nadu District Municipalities Act, 1920
(2)If the council shall have given previous authority in writing, such treasury or bank may, at once, pay out of the municipal fund without such order or cheque any expense which 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] [have incurred] [These words were substituted for the word 'chairman' by section 17(1) of the Madras District Municipalities (Amendment) Act, 1933 (Madras Act XV of 1933)] on behalf of the council.Audit, Surcharge and Disallowance
