Section 245(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 under such restrictions and regulations as he thinks fit, grant or refuse to grant such licence:Provided that this section shall not apply to any such place licensed as a place of public entertainment or resort under the [Tamil Nadu] [The word 'Madras' in the short title was inserted by section 3 of, and the Second Schedule to the Tamil Nadu Repealing Amending Act, 1955 (Tamil Nadu Act XXXVI of 1955). For the word as so inserted and the word 'Madras' in the citation the words 'Tamil Nadu' were substituted by the Tamil Nadu Adaptation of Laws Order, 1969 as amended by the Tamil Nadu Adaptation of Laws (Second Amendment)Order 1969.] Places of Public Resort Act, 1888 ([Tamil Nadu] [The word 'Madras' in the short title was inserted by section 3 of, and the Second Schedule to the Tamil Nadu Repealing Amending Act, 1955 (Tamil Nadu Act XXXVI of 1955). For the word as so inserted and the word 'Madras' in the citation the words 'Tamil Nadu' were substituted by the Tamil Nadu Adaptation of Laws Order, 1969 as amended by the Tamil Nadu Adaptation of Laws (Second Amendment)Order 1969.] Act II of 1888).
