Section 76A(b) in Tamil Nadu District Municipalities Act, 1920
(b)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 recover from the municipal council concerned the whole or such proportion of the salary and allowances paid to any such health officer, [engineer, electrical engineer or assistant electrical engineer] [These words were substituted by section 5(ii) of the Adaptation Order of 1950.] and such contribution towards his leave allowances, pension and provident fund as 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, by general or special order, determine;
