Section 361(8) in The Madurai City Municipal Corporation Act, 1971
(8)The grant of permission under this section-(a)shall, in regard to the replacement of machine, the levy of fees, the conditions to be observed, and the like, be subject to such restrictions and control as may be prescribed; and(b)shall not be deemed to dispense with the necessity for compliance with the provisions of section 272 and 274 or sections 288 and 289, as the case may be.
