Section 242(2) in Chennai City Municipal Corporation Act, 1919
(2)[] [Section 242 was re-numbered as sub-section (1) of that section and sub-section (2) was added to that section by section 66 of the Chennai City Municipal (Amendment) Act, 1961 (Tamil Nadu Act 56 of 1961).] If the construction or re-construction of the building is not completed within such period (not exceeding two years from the date on which permission was given for the construction or re-construction) as may be specified in this behalf by the commissioner, it shall not be continued thereafter until a fresh application has been made and fresh permission granted under this Chapter.
