Section 108A in Chennai City Municipal Corporation Act, 1919
108A. [ Power of commissioner to condone omission to give notice. [Inserted by section 61 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).]
- The commissioner may at his discretion condone omissions to give notice [under sections 105, 106, 107 or 108], giving his reasons in writing for every such condonation.]
