Section 353(a) in Chennai City Municipal Corporation Act, 1919
(a)that a [draft of the proposed by-law] [Substituted for the words 'draft of the by-law' by section 175(i) of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] is published in the [Official Gazette] [Substituted for the words 'Fort St. George Gazette' by the Adaptation Order of 1937.] and in the local newspapers;
