Section 129(6) in Chennai City Municipal Corporation Act, 1919
(6)The council may make by-laws for the seizure and sale of timber in respect of which the tax due is not paid and otherwise for carrying out all or any of the provisions relating to the levy of tax on timber.][Tax on Advertisements] [Inserted by section 78 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).]
