Section 12(3) in The Maharashtra Cinemas (Regulation) Act, 1953
(3)Nagpur City.G. N., H. D., No. BCR. 1268-XVI, dated 24th February, 1969 (M. G., Part 4-B, page 342) - In pursuance of sub-rule (5A) of rule 9 of the Maharashtra Cinemas (Regulation) Rules, 1966, the Government of Maharashtra hereby notifies the following local areas for the purpose of the said sub-rule (5A), viz. :-
