Section 287(7) in Chennai City Municipal Corporation Act, 1919
(7)Applications for renewal of such licences shall be made [not less than forty-five and not more than ninety days] [Substituted for the words 'not less than thirty days' by section 4 of the Madras City Municipal (Second Amendment) Act, 1941 (Tamil Nadu Act VIII of 1941), re-enacted permanently by section 2 of, and the First Schedule to, the Tamil Nadu Re-enacting and Repealing (No. 1) Act, 1948 (Tamil Nadu Act VII and 1948).] before the commencement of the year for which the renewal is sought.
