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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Tamilnadu - Subsection

Section 10(1) in Tamil Nadu Places of Public Resort Act, 1888

(1)Any applicant for a licence under this Act may appeal from any order made under section 6, 7 or 9 unless such order has been made by the [Collector] [Inserted by Madras Places of Public Resort (Amendment) Act, 1960 (Tamil Nadu Act XX of 1960).] of the district.