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[Cites 0, Cited by 0] [Section 306] [Entire Act]

State of Tamilnadu - Subsection

Section 306(11) in Tamil Nadu District Municipalities Act, 1920

(11)for the regulation of hotels, lodging houses, boarding houses, choultries, rest-houses, emigration depots, restaurants, eating houses, cafes, refreshment rooms, coffee-houses, and any premises to which the public are admitted for repose or for the consumption of any food or drink;