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[Cites 0, Cited by 0] [Section 356] [Entire Act]

State of Tamilnadu - Subsection

Section 356(2) in Chennai City Municipal Corporation Act, 1919

(2)Printed copies of other by-laws and of the rules and regulations shall be hung up in some conspicuous part of the municipal office. The commissioner shall also keep affixed in a like manner in places of public resort, markets, slaughter-houses and other places affected thereby copies of such portions of the rules, by-laws and regulations as may relate to those places.