Section 11(i) in The M.P. Cinemas (Regulation) Act, 1952
(i)Notification No. F. 25-7-95-Cul. XXX, dated 13-11-1995, Published in M.P. Rajpatra, Part I, dated 8-12-1995, page 1903. - In exercise of the powers conferred by the proviso to Section 4 of the Madhya Pradesh Cinema (Regulation) Act, 1952 (No. 17 of 1952), the State Government hereby constitute all Municipalities and Municipal Corporations of the State as Licensing Authority for their respective jurisdiction for the purposes of the said Act.
