Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 303(2)] [Section 303] [Entire Act]

State of Tamilnadu - Subsection

Section 303(2)(b) in Chennai City Municipal Corporation Act, 1919

(b)Applications for such licence shall be made by the owner of the place in respect of which the licence is sought [not less than forty-five and not more than ninety days] [Substituted for the words 'not less than thirty days' by section 6 of the Madras City Municipal (Second Amendment) Act, 1941 (Tamil Nadu Act VII of 1941), re-enacted permanently by section 2 of, and the First Schedule to, the Tamil Nadu Re-enacting and Repealing (No.l) Act, 1948 (Tamil Nadu Act VII of 1948).], before such place is opened as a market.