Section 372 in Chennai City Municipal Corporation Act, 1919
372. [ Publication of order, notice or other document. [Substituted by section 186 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).]
- Every order, notice or other document directed to be published under this Act or any rule, by-law or regulation made under it shall, unless a different method is prescribed by this Act or by the council or the [standing committee] as the case may be, be translated into Tamil, [***] [The words 'Telugu and Hindustani' were omitted by section 90(i) of Tamil Nadu Act 56 of 1961.] and deposited in the office of the corporation and copies thereof in English and [in Tamil] [Substituted for the words 'in the said vernaculars' by section 90(ii) by Act 56 of 1961.] shall be pasted in conspicuous position at such office and at such other place as the council or the [standing committee] [Substituted for 'committee constituted under this Act,' by Tamil Nadu Act 22 of 1971.] as the case may be, may direct; and a public proclamation shall be made by beat of drum in the locality affected or by advertisement in the local newspapers that such copies have been so pasted and that the originals are open to inspection at the office of the corporation.]
