Section 152(1) in Tamil Nadu District Municipalities Act, 1920
(1)The municipal council shall not undertake new works beyond the limits of the municipality without the 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 'Provincial' by the Adaptation Order of 1950.].
