Section 436 in The Coimbatore City Municipal Corporation Act, 1981
436. 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-laws is published in the Tamil Nadu Government Gazette and in the local newspaper;(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 Tamil Nadu Government Gazette 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 pursue 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
