Section 255(2) in Tamil Nadu District Municipalities Act, 1920
(2)The [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Madras District Municipalities (Amendment) Act, 1933 (Madras Act XV of 1933).] may, by an order and subject to such restrictions and regulations as to supervision and inspection and as he thinks fit, grant or refuse to grant such licence.
