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[Cites 0, Cited by 0] [Section 122(1)] [Section 122] [Entire Act]

State of Tamilnadu - Subsection

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

(a)Where an application made under rule 120 relates to a permanent cinema building- Rupees ten for an area of 92.90 square metres or less with an additional fee of Rs.5 for every 46.45 square metres or fraction thereof in excess of 92.90 square metres, subject to a minimum of [Rs. 1,500 (Rupees one thousand and five hundred only)] [Substituted by G.O. Ms. No. 1054, Home (Cinema-II), dated the 10th July 2007.].