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[Cites 0, Cited by 6] [Section 35] [Entire Act]

State of Tamilnadu - Subsection

Section 35(2) in Chennai City Police Act, 1888

(2)No enclosed place or building shall be used as an eating-house, boarding-house, lodging-house or hotel without obtaining a no objection certificate from the Commissioner in regard to traffic clearance by the Municipal Corporation for the grant of a licence, for the first time, under the relevant City Municipal Corporation Act.Explanation. - For the purpose of this sub-section, "relevant City Municipal Corporation Act" means -