Section 288(7) in Chennai City Municipal Corporation Act, 1919
(7)[ The grant of permission under this section-] [Substituted by section 3(ii) of the Madras City Municipal (Amendment) Act, 1942 (Tamil Nadu Act XV of 1942), re-enacted permanently by section 2 of, and the First Schedule to, the Tamil Nadu Re-enacting and Repealing (No. 1) Act. 1948 (Tamil Nadu Act VII of 1948).](a)shall, in regard to the replacement of machinery, the levy of fees, the conditions to be observed, and the like, be subject to such restrictions and control as may be prescribed; and(b)shall not be deemed to dispense with the necessity for compliance with the provisions of sections 234 and 236 or sections 248 and 249, as the case may be.
