Section 366(2) in Chennai City Municipal Corporation Act, 1919
(2)[ (a) If, on any such appeal, the standing committee reverses or substantially modifies any action taken or proposed to be taken by the commissioner or any order passed by him, then, the commissioner may, within one month from the date of such decision, refer the matter to the council, and pending the decision of the council on such reference, the commissioner shall not be bound to give effect to the decision of the standing committee.] [Substituted by Tamil Nadu Act 56 of 1961.](b)The decision of the standing committee or where the matter has been referred to the council under clause (a), the decision of the council shall be final.
