Section 328 in Tamil Nadu District Municipalities Act, 1920
328. Publication of notifications.
- [Save as otherwise provided, every notification under this Act] [These words were substituted for the words 'Every notification under this Act' by section 133 of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930).] other than one issued by the [State Government] [The words 'Provincial Government' were subsituted 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 published in the official gazette of the district in which the municipality is situated both in English and in a vernacular language of the district:[Provided that the [State] [This proviso was added by section 2(iii) of the Tamil Nadu District Municipalities and Local Board (Second Amendment) Act, 1944 (Tamil Nadu Act XVIII of 1944), re-enacted permanently by section 2 of and the First Schedule to the Tamil Nadu Re-enacting and Repealing (No. 1) Act, 1948 (Tamil Nadu Act VII of 1948).] Government shall have power to direct that any such notification -(i)shall be published in the said gazette either in English or in a vernacular language of the district; or(ii)shall, instead of being published in the said gazette, be published in any other manner specified by them.]
