Section 365(6) in Chennai City Municipal Corporation Act, 1919
(6)When any licence or permission is suspended or revoked, or when the period for which it was granted or within which application for renewal should be made has expired, whichever expires later, the grantee shall for all purposes of this Act, or any rule or by-law made under it be deemed to be without a licence or permission until the [*] [Omitted the word 'commissioner's' by section 180(v) by Act X of 1936.] order suspending or revoking the licence or permission is cancelled [*] [Omitted the words 'by him' by section 180(v) by Act X of 1936.] or subject to sub-section (10), until the licence or permission is renewed, as the case may be.
