- The State Government or any local authority may, at any time with the consent of the Municipality, transfer to this the management of any institution or the execution of any works not provided for by this Act and it shall thereupon be lawful for the Municipality to undertake the management of such institution or the execution of such works :Provided that in every such case the funds necessary for such management of execution shall be placed at its disposal by the State Government or by the local authority concerned.
