Section 341 in Chennai City Municipal Corporation Act, 1919
341. Power to order closure of places of public entertainment.
- In the event of the prevalence of any dangerous disease within the city, the commissioner may, with the sanction of the [standing committee] [Substituted far 'central committee' by Tamil Nadu Act 22 of 1971.], by notice require the owner or occupier of any building, booth or tent used for purposes of public entertainment to close the same for such period as may be fixed by the [standing committee] [Substituted far 'central committee' by Tamil Nadu Act 22 of 1971.].
