Section 287(8) in Chennai City Municipal Corporation Act, 1919
(8)Where a licence is granted under this section for the use of any place outside the limits of the city, the corporation shall pay to the municipal council or local board competent to issue a notification in respect of such place under subsection (1) of section 249 of the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969 as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] District Municipalities Act, 1920 ([Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969 as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act V of 1920), or sub-section (1) of section 193 of [the [Tamil Nadu] [Now the Tamil Nadu District Boards Act, 1920 (Tamil Nadu Act XIV of 1920).] Local Boards Act, 1920 ([Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969 as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act XIV of 1920)], as the case may be, such proportion of the fee received by the corporation for the grant or renewal or such licence as the [State Government] [[Sections 287 to 289-D were substituted for original sections 287 to 290 and the heading to section 290, viz., 'Depots for combustibles' by section 140 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).Under section 5-A(i) of the Tamil Nadu Cinemas Regulation Act, 1955 (Tamil Nadu Act IX of 1955), the provisions of the Chennai City Municipal Act, 1919 (Tamil Nadu Act IV of 1919), shall not apply to any application made under that section by any person who intends to use any site for constructing a building thereon for the exhibition of cinematograph films, or to construct, or reconstruct any building for such exhibition, or to instal any machinery in any place where cinematograph exhibitions are proposed to be given.]] may, by general or special order, determine.
