Section 347(5) in Chennai City Municipal Corporation Act, 1919
(5)[ a draft of the rules proposed to be made under sub-section (3) shall be laid [before [the Legislative Assembly] [Inserted section 173(iii) of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).]] and the rules shall not be made unless [the Legislative Assembly] [Substituted far the words 'Fort St. George Gazette' by the Adaptation Order of 1937.] approved the draft either without modification or addition or with modification or additions to which [the Legislative Assembly] [Substituted far the words 'Fort St. George Gazette' by the Adaptation Order of 1937.] agree; but upon such approval being given the rules may be made in the form in which they have been approved and such rules on being so made shall be notified in the [Official Gazette] [Substituted far the words 'Fort St. George Gazette' by the Adaptation Order of 1937.] and shall thereafter be of full force and effect.
