Section 287(9) in Chennai City Municipal Corporation Act, 1919
(9)No notification under sub-section (1) of section 249 of the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969 as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] District Municipalities Act, 1920 ([Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969 as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act V of 1920), or sub-section (1) of section 193 of [the [Tamil Nadu] [Now the Tamil Nadu District Boards Act, 1920 (Tamil Nadu Act XIV of 1920).] Local Boards Act, 1920 ([Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969 as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act XIV of 1920)], shall notwithstanding anything contained in those Acts, take effect in any area within three miles of the limits of the city except with the previous sanction of the State Government.]
