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State of Tamilnadu - Section
Section 18E in Tamil Nadu Prohibition Act, 1937
18E. [ ***] [Omitted by Tamil Nadu Act No. 33 of 1986.]
| 18E. Duties may be farmed.- All or any of the duties leviable under this Act in any local area may, with the section of the State Government, be farmed, subject to such payment and on such other conditions as the State Government shall specify. Farmers of duties under this section shall take out licences as such from such authority as may be prescribed. |