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[Cites 0, Cited by 1] [Section 356] [Entire Act]

State of Tamilnadu - Subsection

Section 356(1) in Chennai City Municipal Corporation Act, 1919

(1)Printed copies of by-laws under section 349, clauses (8) (b), (c), (d) and (9) shall be affixed at the entrances to, or elsewhere in the street, park or other place affected thereby in such conspicuous manner as the commissioner may deem best calculated to give information to the persons using such place.