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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Jharkhand - Subsection

Section 4(b) in Jharkhand Cinemas (Regulation) Rules, 2000

(b)No permanent or temporary Cinema shall be allowed to be constructed on the site which may upset the Master Plan or in any thickly populated area which is either exclusively residential or a restricted area or used generally for residential purpose as distinguished from business purpose: