Section 370 in Tamil Nadu District Municipalities Act, 1920
370. [ References to chairman in other enactments and notifications, etc., issued thereunder. [This section was inserted by section 15 of the Tamil Nadu District Municipalities (Amendment) Act, 1933(Tamil Nadu Act XV of 1933).]
(1)Any reference to the chairman contained in any enactment in force in the [State of Tamil Nadu] or in any notification, order, scheme, rule, form or by-law made under any such enactment and in force in the [said State] [These words were substituted for the words 'said Presidency' by paragraph 4 of and the Schedule to the Tamil Nadu Adaptation of Laws Order, 1970] shall where such reference relates to the executive functions of the chairman be construed as a reference to the executive authority.(2)If any question arises as to whether any such reference relates to the executive functions of the chairman or not, the decision of 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.] shall be final.(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.]]
