Section 349(9) in Chennai City Municipal Corporation Act, 1919
(9)for the regulation of the use of parks, gardens and other public or municipal places [but not including the regulation of traffic therein, the reservation thereof for particular kinds of traffic, or the closing thereof or parts thereof to traffic] [Added by section 5(ii) of the Tamil Nadu Traffic Control Act, 1938 (Tamil Nadu Act V of 1938).];
