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 122(1)] [Section 122] [Entire Act]

State of Tamilnadu - Subsection

Section 122(1)(b) in The Tamil Nadu Cinemas (Regulation) Rules, 1957

(b)Where an application made under rule 120 relates to a [travelling cinema] [Substituted by G.O. Ms. No. 2b43, Home, dated 12th November 1987.] building- Rupees forty tor an area of 92.90 square metres or less with an additional fee of Rs. 20 for every 46.45 square metres or fraction thereof in excess of 92.90 square metres, subject to a minimum of [Rs. 1,000 (Rupees one thousand only)] [Substituted by G.O. Ms. No. 1054, Home (Cinema-II), dated the 10th July 2007.].