Section 141A(3) in Chennai City Municipal Corporation Act, 1919
(3)If the council fails to show cause within the said period to the satisfaction of 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.], 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.] may direct it to make such contribution as they shall name and it shall be paid accordingly.]Loans
