Section 321(2) in Chennai City Municipal Corporation Act, 1919
(2)Notice that such place has been registered, licensed or provided as aforesaid, shall be affixed in English and [in Tamil] [Substituted for the words 'in at least one vernacular language' by section 80 of the Madras City Municipal (Amendment) Act, 1961 (Tamil Nadu Act 56 of 1961).] to some conspicuous place at or near the entrance to the burial or burning ground or other place as aforesaid.
