Section 321(2) in Tamil Nadu District Municipalities Act, 1920
(2)[ Save as otherwise expressly provided in or may be prescribed under this Act, for every such licence or permission, fees may be charged on such units and at such rates as may be fixed by the municipal council.] [This sub-section was substituted for the original sub-section by section 130 of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930).]
