Section 249(2) in Tamil Nadu District Municipalities Act, 1920
(2)The owner or occupier of every such place shall, within thirty days of the publication of such notification, apply to the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Madras District Municipalities (Amendment) Act, 1933 (Madras Act XV of 1933)] for a licence for the use of such place for such purpose.
