Section 55(1) in Tamil Nadu District Municipalities Act, 1920
(1)[All orders or cheques against the municipal fund shall be signed by the [executive authority] [This sentence was substituted for the original first two sentence by section 17(1) of the Madras District Municipalities (Amendment) Act, 1933 (Madras Act XV of 1933)], or by some person duly authorised in this behalf by him]. The treasury or bank in which the fund is lodged shall, so far as the funds to the credit of the council admit, pay all orders or cheques against the fund which are so signed.
