Section 23(2) in Chennai City Municipal Corporation Act, 1919
(2)If any doubt arises as to the municipal authority to which any particular function pertains, the [Mayor] [Substituted for 'President' by section 2 of the Madras City Municipal (Amendment) Act, 1933 (Tamil Nadu Act III of 1933).] shall refer the matter to 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.] whose decision shall be final.
