Section 309 in Tamil Nadu District Municipalities Act, 1920
309. [ Conditions precedent to making by-laws. [These section substituted for the original section by section 126 of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930)]
- The municipal council shall, before making or altering by-laws, publish a draft of the proposed by-laws, and alterations together with a notice specifying a date at or after which such draft will be taken into consideration, and shall, before making the by-laws or alterations, receive and consider any objection or suggestion which may be made in respect of such draft by any person interested therein before the date so specified.]
