Section 376(2) in Chennai City Municipal Corporation Act, 1919
(2)Such owner shall, for a period during which he is prevented as aforesaid, be exempt from any fine or penalty to which he might otherwise have become liable by reason of default, [in executing such works.] [Added by section 190 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).]
