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[Cites 0, Cited by 3] [Section 34] [Entire Act]

Madras Presidency - Subsection

Section 34(1) in The Madras City Police Act, 1888

(1)No enclosed place or building having an area of forty-six and half square metres or upwards shall be used for public entertainment or resort without a licence from the Commissioner :Provided that nothing contained in this sub-section shall apply to any church, temple, mosque, or other place of worship.