Section 11 in The M.P. Cinemas (Regulation) Act, 1952
11. Repeal.
- The Cinematograph Act, 1918 (II of 1918), in so far as it relates to matters other than the sanctioning of cinematograph films is herebyNotifications(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.(ii)[ Notification No. F. 25-7-95-Cul-XXX, dated the 21st May, 1993.] [Published in M.P. Rajpatra Part I dated 19-6-98, Page 1097.] - 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 rescind this departments Notification No. F. 25-7-95-Cul-XXX, dated the 13 November, 1995.
