Section 349(12) in Chennai City Municipal Corporation Act, 1919
(12)for regulating the mode of constructing stables, cattle-sheds and cow-houses [***] [Omitted the words 'and connecting them with municipal drains' by section 85 of Chennai Metropolitan Water Supply and Sewerage Act, 1978 (Tamil Nadu Act 28 of 1978).][(12-A) for the control and supervision of public and private cart-stands, for the regulation of their use and for the levy of fees therein;] [Inserted by section 174(v)of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).]
