Section 354(2) in Chennai City Municipal Corporation Act, 1919
(2)[ The commissioner shall cause all rules and by-laws in force to be printed in the said languages, and shall cause printed copies thereof to be sold to any applicant on payment of a fixed price.] [Substituted by section 177 of the Madras City Municipal (Amendment) Act. 1936 (Tamil Nadu Act X of 1936).]
