Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Tamilnadu - Section Section 304A in Chennai City Municipal Corporation Act, 1919 304A. [ Period of licence. [Inserted by section 15 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936)] - Every licence granted under section 303 or section 304 shall expire at the end of the year for which it is granted.
