Section 310A in Chennai City Municipal Corporation Act, 1919
310A. [ Decision or disputes as to whether places are markets. [Inserted by section 156 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).]
- If any question arises whether any place where persons assemble for tire sale or purchase of articles of food or clothing, of live-stock or poultry, of cotton, groundnut or other industrial crops or of any other raw or manufactured products, is a market or not, the commissioner shall make a reference to the [State Government] and the decision of the [State Government] [Substituted by section 157 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] on the question shall be final.]Inspection of Places for Sale, etc.
