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State of Maharashtra - Section

Section 95 in Maharashtra Cinemas (Regulation) Rules, 1966

95. Notice of additions and alterations.

- A notice in writing of any intended structural addition to or alteration of any cinema shall be given to the licensing authority accompanied by complete plans, elevations and sections block plan and specification of new works proposed to be executed in the manner laid down by rule 89 and the notice shall describe clearly such intended additions or alterations.