Section 260(3) in Tamil Nadu District Municipalities Act, 1920
(3)The council may, with the sanction of the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.], close any public market or part thereof.
