Section 383 in Chennai City Municipal Corporation Act, 1919
383. Power to declare expenses on certain work to be improvement expenses.
- If the expenses to be recovered have been incurred or are to be incurred in respect of any work mentioned-(a)in [***] [Omitted the words and figurers 'sections 168, 169, 177 to 179' by Tamil Nadu Act 28 of 1978.] section 186, clause (b) of sub-section (1) of section 209, section 218, sub-sections (1) and (2) of section 264, section 269, section 273, section 306, or section 380; or](b)in any rule made under this Act in which this section is made applicable to such expenses,the commissioner may, if he thinks fit and with the approval of the [standing committee] [Substituted for 'central committee' by Tamil Nadu Act 22 of 1971.], declare such expenses to be improvement expenses.
