Section 27(3) in Rules Issued Under Sections 36 and 39 of the Chennai City Police Act, 1888
(3)No licence under the Act shall be granted unless any licence or permission required under the [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] City Municipal Act, 1919 [(Tamil Nadu Act IV of 1919)] [Now, it is called as Chennai City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919).], shall have been obtained.
