Section 353A(4) in Chennai City Municipal Corporation Act, 1919
(4)The provisions of sections 350, 351 and 353, of the second sentence of subsection (1) of section 354, and of section 356 shall apply to the rules made under this section as they apply to the by-laws made under section 349. With the substitution of the words, [State Government] [The words 'Provincial Government were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] for the word 'council' in section 351 and clause (b) of section 353 and of the words [State Government] [The words 'Provincial Government were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] for the word commissioner in clause (d) of section 353.
