Section 361(11) in The Madurai City Municipal Corporation Act, 1971
(11)Nothing contained in clause (a) of sub-section (5) and sub-section (7) shall apply if the approval to the factory, workshop, workplace or premises referred to therein has already been obtained under the provisions of any law relating to factories for the time being in force.] [Inserted by Tamil Nadu Act 39 of 1974.]
