Section 151(2) in Chennai City Municipal Corporation Act, 1919
(2)The terms of any such consolidated loan and the form of its scrip and the rates at which exchange into such consolidated loan shall be permitted shall be subject to the prior approval 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.],
