Section 373A in Chennai City Municipal Corporation Act, 1919
373A. [ Notice of prohibition or setting apart of places. [Inserted by section 187 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).]
- Whenever the council, a [standing committee] or commissioner shall have set apart any place for any purpose authorized by this Act or shall have prohibited the doing of anything in any place, the commissioner shall forthwith cause to be put up a notice in English and in Tamil, [***] [Omitted by section 92 of Tamil Nadu Act 56 of 1961.] at or near such place. Such notice shall specify the purpose for which such place has been set apart or the act prohibited in such place.]Service or Sending of Notices, etc.
