Section 438(4) in The Madurai City Municipal Corporation Act, 1971
(4)The provisions of sections 434,435 and 437 and of the second sentence of sub-section (1) of section 439 and section 440 shall apply to the rules made under this section as they apply to the by-laws made under section 433 with the substitution of the word "Government" for the word "council" in section 435 and clause (b) of section 437 and of the word "Government" for the word "Commissioner" in clause (d) of section 437.
