Section 370(3) in Tamil Nadu District Municipalities Act, 1920
(3)[ Any reference to the [Third Grade Municipality] [Inserted by the Tamil Nadu District Municipalities (Amendment) Act, 1994 (Tamil Nadu Act 25 of 1994)] contained in any enactment in force in the State of Tamil Nadu or in any notification, order scheme, rules, form or by-law made under any such enactment and in force in the said State shall be construed as a reference to the [Third Grade Municipality] [Substituted for the words town Panchayats by the Tamil Nadu District Municipalities (Amendment) Act 2004 (Tamil Nadu Act 24 of 2004)] constituted under this Act.]]
