Section 310(1) in Tamil Nadu District Municipalities Act, 1920
(1)No by-law or cancellation or alteration of a by-law shall have effect until the same shall have been approved and confirmed by the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.].
