Section 43(1) in Chennai City Municipal Corporation Act, 1919
(1)If, within the period fixed by an order issued under section 42, any action directed under that section has not been duly taken, the [State Government] [Substituted for the words 'Local Government' by Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] may by order-(a)appoint some person to take the action so directed,(b)fix the remuneration to be paid to him, and(c)direct that such remuneration and the cost of taking such action shall be defrayed out of the municipal fund, and if necessary, that any one or more of the taxes authorized by Part III of this Act shall be levied or increased, but not so as to exceed any maximum' prescribed by that part.
