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[Cites 0, Cited by 0] [Section 142(1)] [Section 142] [Entire Act]

State of Tamilnadu - Subsection

Section 142(1)(ii) in Chennai City Municipal Corporation Act, 1919

(ii)the amount of the loan, the rate of interest and the terms including the date of floatation, the time and method of be subject to the approval of the [State Government] [The words 'Provincial Government' were substituted far the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted far 'Provincial' by the Adaptation Order of 1950.] [***] [The words 'and where the loan exceeds twenty-five lakh of rupees, also of the Governor-General in Council' were omitted by the Adaptation Order of 1937.]