Section 21 in Chennai City Municipal Corporation Act, 1919
21. [ Construction of references to standing committee. [Substituted by the Tamil Nadu Act 22 of 1971.]
- Wherever in this Act the expression "standing committee" occurs, it shall, unless the context otherwise requires, be deemed to refer to the particular standing committee to which the power or duty in connection with which the expression is used, is assigned by this Act or by regulations made by the council; and all references to the standing committee in any other law shall be construed as references to the particular standing committee to which the power or duty conferred or imposed by such law is assigned by this Act or by regulations made by the council.]
