Section 249(1) in Tamil Nadu District Municipalities Act, 1920
(1)The council may publish a notification in the district gazette and by beat of drum that no place within municipal limits or at a distance within three miles of such limits shall be used for any one or more of the purposes specified in Schedule V without the [licence of the executive authority] [These words were substituted for the words 'chairman's licence' by section 17(2) of the Madras District Municipalities (Amendment) Act, 1933 (Madras Act XV of 1933)] and except in accordance with the conditions specified therein:[Provided that no such notification shall take effect-(a)until sixty days from the date of publication, and(b)except with the previous sanction of the [State Government) in any area outside the municipal limits.]
