Section 413(3) in Chennai City Municipal Corporation Act, 1919
(3)[ Any decision given, whether before or after this sub-section comes 1 into force under clause (a) of sub-section (1) or under sub-section (2) [may at the instance of the local authorities, concerned, be modified] [Substituted by section 2 of the Madras City Municipal, District Municipalities and Local Hoards (Amendment) Act, 1941 (Tamil Nadu Act VIII of 1941), re-enacted, permanently with specified modifications by section 2(2) of, and the Second Schedule to, the Tamil Nadu Re-enacting Act, 1949 (Tamil Nadu Act X of 1949).] from time to, time by 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.] in such manner as they deem fit, and any such decision with the modifications, if any, made therein under this sub-section, [may at the instance of such local authorities, be cancelled] [Substituted for the word 'may be cancelled' by the Second Schedule, to the Tamil Nadu Re-enacting Act, 1949 (Tamil Nadu Act X of 1949).] at any time by the State Government.]Any such decision or any modification therein or cancellation thereof shall be binding on each of the local authorities concerned and shall not be liable to be questioned in any Court of law.]
