Section 305A in Tamil Nadu District Municipalities Act, 1920
305A. [ Procedure for making of rules under [xxx] [This section was inserted by section 124(3)(b) of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930)] section 305.
- A draft of the rules proposed to be made [xxx] [The expression 'under sub-section (2) of section 77-A of was omitted by section 4(ii)of the Tamil Nadu District Municipalities (Amendment) Act, 1972 (Tamil Nadu Act 5 of 1973).] under [sub-section (1) of section 305] [These words and figures were substituted for the word and figures 'section 305' by section 14 of the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Tamil Nadu Act XV of 1933).] shall be laid [before the Legislative Assembly ] [Substituted by the Tamil Nadu Adaptation of Laws and Order, 1987.] and the rules shall not be made unless [the Legislative Assembly approves] [Substituted by the Tamil Nadu Adaptation of Laws and Order, 1987.] the draft either without modification or addition or with modifications or additions [to which] [These words were inserted by the Tamil Nadu Adaptation of Laws and Order, 1987.] [the Legislative Assembly agrees] [Substituted by the Tamil Nadu Adaptation of Laws and Order, 1987.] but upon such approval being given, the rules may be made in the form in which they have been approved and such rules on being given, the rules may be made in the form in which they have been approved and such rules on being so made shall be notified in the [Official Gazette] [These words were substituted for the words 'Fort St. George Gazette' by the Tamil Nadu Adaptation of Laws and Order, 1987.] and shall thereafter be of full force and effect.]By-Laws
