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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(29) in Kerala Municipality Act, 1994

(29)"place of public entertainment" means any place, enclosure, building, tent, booth or other erection, whether permanent or temporary where music, singing, dancing, drama or any diversion or game or the means of carrying on the same is provided and to which the public are admitted, and includes a race course, circus, theatre, music hall, billiard room, bagatelleroom, gymnasium and fencing school;