Section 288(9) in Chennai City Municipal Corporation Act, 1919
(9)[ Nothing contained in clause (a) of sub-section (4) and sub-section (6) shall apply if the approval to the factory, workshop, work-place or premises referred to therein has already been obtained under the provisions of any law' relating to factories for the time being in force.] [Added by Tamil Nadu Act 39 of 1974.]
