Section 352(3) in Chennai City Municipal Corporation Act, 1919
(3)[] [Section 352 was re-numbered as sub-section (1) of that section and sub-sections (2) and (3) were added to that section by Tamil Nadu Act 22 of 1971.] The repeal or modification of any by-law shall take effect from the date of the order and shall not affect anything done, omitted to be done or suffered before such date.
