Section 100(2) in The Coimbatore City Municipal Corporation Act, 1981
(2)(a)Where the council approves the project, subject to any modifications or otherwise, the entire estimated cost of which exceeds one crore of rupees, the same shall be submitted to the Government.(b)The Government may sanction the project either in its entirety or subject to modifications or may reject the same and the work shall not be commenced without such sanction of the Government.(c)No material change in the project sanctioned as aforesaid shall be carried into effect without the sanction of the Government.]
