Section 357 in Tamil Nadu District Municipalities Act, 1920
357. Exercise of powers of police officer by municipal servants.
- The [State Government] [The words 'Provincial Government' were substituted for words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] may empower any municipal servant or any class of municipal servants to exercise the powers of a police officer for the purposes of this Act and of the [Tamil Nadu] [These words were substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Oder, 1969 as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969, which came into force on the 14th January 1969.] Towns Nuisances Act, 1889 ( [Tamil Nadu] [These words were substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Oder, 1969 as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969, which came into force on the 14th January 1969.] Act III of 1889).Maintenance of Records
