Section 347(3) in Chennai City Municipal Corporation Act, 1919
(3)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.] may make rules altering, adding to, or cancelling [any of the Schedules to this Act except Schedules I, VII and VIII] [Substituted for the words 'any part of Schedule III, or Schedule VI of Parts II to IV of Schedule V' by section 173(ii) of the Madras City Municipal (Amend.) Act, 1936 (Tamil Nadu Act X of 1936).].
