Section 287(2) in Chennai City Municipal Corporation Act, 1919
(2)The commissioner shall, if so required by the council, publish a notification in the [Official Gazette] [Substituted for the words 'Fort St. Ceorge Gazette' by the Adaptation Order of 1937.] and in two or more local newspapers that any place at a distance within three miles of the limits of the city shall not be used for any one or more of the purposes mentioned in Schedule VI without a licence obtained from the commissioner and except in accordance with the conditions specified therein:Provided that no such notification shall take effect-(a)unless the sanction of the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] has been obtained therefor; and(b)until the expiry of thirty days from the date of its publication in the [Official Gazette.] [Substituted for the words 'Fort St. George Gazette' by the Adaptation Order of 1937.]
