Section 441(1) in The Madurai City Municipal Corporation Act, 1971
(1)Printed copies of by-laws made under sub-clauses (b) and (c) of clause (10) and clause (11) of section 433 shall be affixed at the entrances to, or elsewhere in the street, park or other places affected thereby in such conspicuous manner as the Commissioner may deem best calculated to give information to the persons using such place.
