Section 39(4) in Tamil Nadu District Municipalities Act, 1920
(4)If expenses which 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] [have directed] [These words were substituted for the words 'has directed' by the Adaptation Order of 1950] under subsection (2) or (3) to be paid from the municipal fund are not so paid, the District Collector, with the previous sanction of 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 make an order directing the person having the custody of the municipal fund to pay it in priority to any other charge against such fund except charges for the service of authorised loans.
