Section 365(3) in Chennai City Municipal Corporation Act, 1919
(3)Every [order of the commissioner or other municipal authority refusing, suspending, cancelling or modifying a licence or permission shall be in writing and] [Substituted for the words 'Order of the commissioner refusing to grant a licence or permission' by section 180(ii) of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] shall state the grounds on which it proceeds.
