Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 223] [Entire Act]

State of Tamilnadu - Subsection

Section 223(2) in Chennai City Municipal Corporation Act, 1919

(2)With the concurrence of the commissioner of police, the commissioner may grant a licence, subject to such conditions and restrictions as he may think fit, for any temporary construction in any street or in any public place, the control of which is vested in the corporation.