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[Cites 0, Cited by 2] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(2) in The Tamil Nadu Dramatic Performances Act, 1954

(2)No order under sub-section (1) shall be passed without giving a reasonable opportunity to the organiser or other principal persons responsible for the conduct of the performance or to the owner or occupier of the public place, in which such performance is intended to take place to show cause why the performance should not be prohibited.