Section 90(4) in Chennai City Municipal Corporation Act, 1919
(4)The commissioner may, from time to lime, lay before the [standing committee on taxation and finance] [Substituted for 'central committee', by Tamil Nadu Act 22 of 1971.] for its remarks, if any, his proposals to amend the schedule sanctioned by the council under sub-section (3). The proposals of the commissioner together with the remarks of the [standing committee on taxation and finance] [Substituted for 'central committee', by Tamil Nadu Act 22 of 1971.] thereon shall be placed before the council. The council may either approve, reject or modify the amendments aforesaid.
