Section 270E(2) in Tamil Nadu District Municipalities Act, 1920
(2)Application for such licence shall be made by the owner of the place in respect of which the licence is sought [not less than thirty and not more than ninety days before the opening of such place as a cart-stand, or the commencement of the year for which the licence is sought to be renewed] [These words were substituted for the words 'not less than six weeks before such place is opened as a cart-stand or before the commencement of the year for which the licence is sought' by section 22 of the Madras District Municipalities (Third Amendment) Act, 1942 (Madras Act XXXVIII of 1942), re-enacted permanently with specified modification by section 3 of and the Schedule to the Tamil Nadu Re-enacting (No. III) Act, 1948 (Tamil Nadu Act IX of 1948).], as the case may be.
