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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(1)(f) in The Tamil Nadu Cinemas (Regulation) Act, 1955

(f)the possession by the applicant, of other places, if any, licensed under this Act, whether in the same locality or elsewhere, and whether at the time of applying for the licence or at any previous time; and shall also take into consideration any representations made by persons already giving cinematograph exhibitions in or near the proposed locality or by any local authority or police authority within whose jurisdiction the place proposed to be licensed is situated or by any association interested in the giving of cinematograph exhibitions.