Section 66 in Tamil Nadu District Municipalities Act, 1920
66. Objects not provided for by this Act.
- 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, [with the consent of a municipal council, transfer to the council] [These words were substituted for the words 'with the consent of the council of any municipality, transfer to any municipal council' by section 49 of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930).] the management of any institution or the execution of any work not provided for by this Act, and it shall, thereupon, be [lawful for the council to undertake such management or execution] [These words were substituted for the 'lawful for such council to undertake the management of the institution or the execution of the work' by the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 19300.)]:Provided that in every such case, the funds required for such management or execution shall be placed at the disposal of the council 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.].
