Section 123(3) in Tamil Nadu District Municipalities Act, 1920
(3)If the municipal council fails to show cause within the said period to the satisfaction of the [State Government] [The word '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]], the [State Government] [The word '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 direct it to make such contribution as [they shall name] [These words were substituted for the words 'as he shall name' by the Schedule to the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930).], and it shall be paid accordingly.
