Section 35(2) in The Tamil Nadu Cinemas (Regulation) Rules, 1957
(2)[ A copy of the application in Form "A" referred to in rule 35(1) shall be sent to Panchayat/Town Panchayat/Township Committee/Municipal Council/ Municipal Corporation concerned which shall forward it within sixty days from the date of receipt of application from the applicant to the licensing authority with a copy of its resolution recording its objections, if any, to the site and to the installation of machinery.] [G.O. No. 3773 (Home), dated the 11th September 1981.]
