Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Tamilnadu - Subsection

Section 14(2) in Tamil Nadu Places of Public Resort Act, 1888

(2)[ All rules made under this Act shall, as soon as possible after they are made, be placed on the table of [the Legislative Assembly] [Inserted by Madras Places of Public Resort (Amendment) Act, 1960 (Tamil Nadu Act 20 of 1960).] and shall be subject to such modifications by way of amendment or repeal as the Legislature may make either in the same session or in the next session.][Schedule] [Schedule added by Tamil Nadu Places of Public Resort (Amendment) Act, 1981 (Tamil Nadu Act 54 of 1981).][See clause (c) of section 4-A]
  Area Amount of Security Deposit (Rs.)
  (1) (2)
(i) City of Coimbatore and City of Madurai 10,000
(ii) Municipalities, Special Grade 8,000
(iii) Municipalities and Township, Selection Grade 6,000
(iv) Municipalities and Township, First Grade 5,000
(v) Municipalities and Township, Second Grade 4,000
(iv) Municipalities and Township, Third Grade 3,000
(vii) Panchayat Towns and Panchayat Villages 2,000