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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Tamilnadu - Subsection

Section 11(2) in Tamil Nadu Public Libraries Act, 1948

(2)The Government may, in their discretion, modify or cancel any regulation made by a Local Library Authority under sub-section (1):Presided that before modifying or cancelling any regulation. the Government shall give the Local Library Authority concerned a reasonable opportunity to make its representations in the matter.