Section 349(1) in Chennai City Municipal Corporation Act, 1919
(1)[ for all matters expressly required or allowed by this Act to be provided for by by-law; [Inserted by section 174(i) of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).](1-A) for the due performance by all municipal officers and servants of the duties assigned to them;]
