Section 233(2) in Chennai City Municipal Corporation Act, 1919
(2)Every permission granted under sub-section (1) shall expire at the end of the year for which it is granted.][Buildings other than Huts] [Under section 5-A(1) of the Tamil Nadu Cinemas Regulation Act, 1955 (Tamil Nadu Act IX of 1955), the provisions of the Chennai City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919), shall not apply to any application made under that section by any person who intends to use any site for construction a building thereon for the exhibition of cinematograph films, or to construct, or reconstruct any building for such exhibition, or to install any machinery in any place where cinematograph exhibitions are proposed to be given.]
