Section 370(1) in Tamil Nadu District Municipalities Act, 1920
(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.
