Section 353A(5) in Chennai City Municipal Corporation Act, 1919
(5)Before making any rules under this section, [State Government] [The words 'Provincial Government were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] shall give the council an opportunity of showing cause against the making thereof.]Publication of Rules, by-laws and Regulations
