Section 353 in Chennai City Municipal Corporation Act, 1919
353. Conditions precedent to making of by-laws.
- The power to make by-laws under this Act is subject to the conditions-(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;(b)that the draft shall not be further proceeded with until after the expiration of a period of one month from the publication thereof [in the [Official Gazette] [Inserted by Tamil Nadu Act X of 1936.] or of such longer period as the council may appoint;(c)that for at least one month during such period a printed copy of the draft shall be kept at the municipal office for public inspection and all persons permitted to peruse the same at any reasonable time free of charge; and(d)that printed copies of the draft shall be sold to any person requiring them on payment of such price, as the commissioner may fix.[Rules in Lieu of By-Laws] [Inserted by section 176 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).]
