Section 278 in Chennai City Municipal Corporation Act, 1919
278. Exemption of Government from taking out licences.
- Nothing in this Chapter shall be construed as requiring the [Central Government] [Substituted for the words 'Government of India' by the Adaptation Order of 1937.] or the [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.] to take out a licence in respect of any place in the occupation or under the control of [such Government] [Substituted for the words 'the Government' by section 134 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] or in respect of any property belonging to [the Government] [The words 'the Crown' were substituted for the words 'such Government' by the Adaptation Order of 193 and the word 'Government' was substituted for 'Crown' by the Adaptation Order of 1950.].Lodging Houses
