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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Tamilnadu - Subsection

Section 23(5) in Rules Issued Under Sections 36 and 39 of the Chennai City Police Act, 1888

(5)Temporary licence including special, temporary, short-term licences only may be granted in respect of temporary buildings, but may be granted in respect of permanent buildings if they are required only for occasional use as places of public entertainment or resort.