Section 404 in Chennai City Municipal Corporation Act, 1919
404. [ Exercise of powers of police officer by municipal servants. [Substituted by section 210 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).]
- The [State Government] may empower any municipal officer or servant or any class of municipal officers or servants to exercise the powers of a police officer-(a)for the purpose of this Act, or(b)in respect of offences falling under section 53 or section 73 of the [Chennai] [Substituted for the word 'Madras' by Tamil Nadu Act 28 of 1996.] City Police Act, 1888 ([Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation Laws Order, 1969 as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act III of 1888).][Maintenance of Records] [Inserted by Tamil Nadu Municipal Laws (Fifth Amendment) Act, 2008 (Tamil Nadu Act 37 of2008) (w.e.f 1.9.2009).]
