Section 249(5) in Tamil Nadu District Municipalities Act, 1920
(5)Applications for renewal of such licences shall be made [not less than thirty and not more than ninety days] [These words were substituted for the words 'not less than thirty days' by section 16(i) 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).] before the end of every year and applications for licences for places to be newly opened shall be made [not less than thirty and not more than ninety days] [These words were substituted for the words 'not less than thirty days' by section 16(i) 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).] before they are opened.
