Section 249(4) in Tamil Nadu District Municipalities Act, 1920
(4)Ever such licence shall expire at the end of the year unless for special reasons 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)] considers it should expire at an earlier date, when it shall expire at such earlier date as may be specified therein.
