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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 365(2)] [Section 365] [Entire Act] State of Tamilnadu - Subsection Section 365(2)(c) in Chennai City Municipal Corporation Act, 1919 (c)Every order of the commissioner or other municipal authority granting or refusing, a licence or permission shall be published on the notice board of the corporation.