Section 42A in Tamil Nadu District Municipalities Act, 1920
42A. [ The municipal council-
(1)shall make provision for the construction, maintenance, diversion and improvement of streets, bridges, causeways, culverts and the like to such extent as the [State] Government consider necessary and practicable; and(2)shall not divert such provision to other purposes without the express sanction of the [State] [The word was substituted for the word 'Provincial' by the Adaptation Order of 1950] Government.]
