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State of Tamilnadu - Section

Section 424 in The Madurai City Municipal Corporation Act, 1971

424. Power to order closure of places of public entertainment.

- In the event of the prevalence of any infectious disease within the City, the Commissioner may, with the sanction of the standing committee, by notice require the owner or occupier of any building, booth or tent used for purposes of public entertainment to close the same for such period as may be fixed by the standing committee.