Section 39(3) in Tamil Nadu District Municipalities Act, 1920
(3)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 the word 'Provincial' by the Adaptation Order of 1950] may, with the consent of the municipal council, undertake on its behalf the construction of [water-supply] [The words 'water-supply' were omitted in respect of municipalities and Third Grade Municipalities with the Chennai Metropolitan Development Area, vide section 85 and Part II of the Schedule to Tamil Nadu Act 28 of 1978], drainage or other works, appoint persons to carry out the construction of such works, and direct that the expense, including the pay of such persons, be paid from the municipal fund.
