Section 173 in The Madurai City Municipal Corporation Act, 1971
173. Contributions to expenditure by other local authorities.
(1)If the expenditure incurred by the Government or by any local authority in the State of Tamil Nadu for any purpose authorized by or under Schedule III is such as to benefit the inhabitants of the City, the council may make a contribution towards such expenditure.(2)The Government may direct the council to show cause, within a period fixed by the Government in this behalf and not being less than one month after receipt of the order containing the direction, why any contribution described in sub-section (1) should not be made.(3)If the council fails to show cause within the said period to the satisfaction of the Government, the Government may direct it to make such contribution as they shall name and it shall be paid accordingly.Loans
