Section 324(2) in Chennai City Municipal Corporation Act, 1919
(2)Every notice given under sub-section (1) shall be published and a translation thereof [in Tamil] [Substituted for the words 'in at least one vernacular language' by section 81 of the Madras City Municipal (Amendment) Act, 1961 (Tamil Nadu Act 56 of 1961).] shall be affixed to some part of such place.