Section 311 in Tamil Nadu District Municipalities Act, 1920
311. Copies of Act, rules and by-laws, to be sold at municipal office.
- Complete copies in English and in a vernacular language of the' district(a)of this Act,(b)of all rules framed by the [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.] under [clause (b) of sub-section (2) of section 303] [This expression was substituted for the words, figures and letter 'clause (b) and (c) of section 303' by section 127 of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930).], and(c)of all by-laws in force for the time being, shall be kept at the municipal office and shall be sold to the public at cost price.
