Section 43 in Chennai City Municipal Corporation Act, 1919
43. [State Government's] [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.] power to appoint a person to take action in default at the expense of corporation.
(1)If, within the period fixed by an order issued under section 42, any action directed under that section has not been duly taken, 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 by order-(a)appoint some person to take the action so directed,(b)fix the remuneration to be paid to him, and(c)direct that such remuneration and the cost of taking such action shall be defrayed out of the municipal fund, and if necessary, that any one or more of the taxes authorized by Part III of this Act shall be levied or increased, but not so as to exceed any maximum' prescribed by that part.(2)For the purpose of taking the action directed as aforesaid, the person appointed under sub-section (1) shall have power to make such contracts as are necessary, may exercise any of the powers conferred on any municipal authority by or under this Act and specified in this behalf in the order issued under sub-section (1), and shall be entitled to, protection under this Act as if he were a municipal authority.(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.(4)The provisions of sections 142 to 153 shall, as far as may be, apply to any loan raised in pursuance of this section.
