Section 348 in The Coimbatore City Municipal Corporation Act, 1981
348. Government and market committees not to obtain licences and permission.
- Nothing in this Act or in any rule, by-law or regulation made thereunder shall be construed as requiring the taking out of any licence or the obtaining of any permission under this Act or any such rule, by-law or regulation in respect of any place in occupation or under the control of the Government or the Central Government or of a market committee established or deemed to be established under the [Tamil Nadu Agricultural Produce Markets Act, 1959 (Tamil Nadu Act 23 of 1959)] [This Act has been repealed and re-enacted as the Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987 (Tamil Nadu Act 27 of 1989).], or in respect of any property belonging to the Government or the Central Government or to such market committee.Food Establishments
