Section 352 in Chennai City Municipal Corporation Act, 1919
352. Confirmation of by-laws by [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.].
- [(1)] [Section 352 was re-numbered as sub-section (1) of that section and sub-sections (2) and (3) were added to that section by Tamil Nadu Act 22 of 1971.] No by-law made by the council under this Act shall have any validity unless and until it is sanctioned by the [State Government.] [Inserted by the Adaptation (Amendment) Order of 1950.](2)[] [Section 352 was re-numbered as sub-section (1) of that section and sub-sections (2) and (3) were added to that section by Tamil Nadu Act 22 of 1971.] The State Government may, at any time, by notification, repeal wholly or in part or modify any by-law:Provided that before taking any action under this sub-section, the State Government shall communicate to the council, the grounds on which they propose to do so, fix a reasonable period, for the council to show cause against the proposal and consider its explanations and objections, if any.(3)[] [Section 352 was re-numbered as sub-section (1) of that section and sub-sections (2) and (3) were added to that section by Tamil Nadu Act 22 of 1971.] The repeal or modification of any by-law shall take effect from the date of the order and shall not affect anything done, omitted to be done or suffered before such date.
