Section 151(3) in Chennai City Municipal Corporation Act, 1919
(3)The period for the extinction of any such consolidated loan shall not without the sanction of the [State Government] [The words 'Provincial Government' were substituted for the words 'Governor-General in Council' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] extend beyond the farthest date within which any of the loans to be consolidated would be otherwise repayable.
