Section 53 in Tamil Nadu District Municipalities Act, 1920
53. A municipal council may, with the sanction 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],-
(1)contribute towards the expenses of any public exhibition, ceremony or entertainment in the municipality;(2)defray the cost of the preparation and presentation of addresses to persons of distinction visiting the municipality;(3)contribute to any charitable fund or to a fund for the defence of the municipality [or India] [These words were substituted for the words 'India or the Empire' by the Adaptation (Amendment) Order of 1950] or to the funds of any institution for the relief of the poor or the treatment of disease or infirmity or the reception of diseased or infirm persons or the investigation of the cases of disease;(4)pay a conveyance allowance to the chairman or vice-chairman;(5)pay the expenses of the chairman, members of the council and municipal officers and servants travelling on municipal business; and(6)[defray] [This word was inserted by the Second Schedule to the Madras Repealing and Amending Act, 1938 (Madras Act XIII of 1938)] any other extraordinary charges.Receipts and Payments
