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State of Tamilnadu - Section

Section 128A in The Tamil Nadu Cinemas (Regulation) Rules, 1957

128A. [ [Inserted by G. O. Ms. No. 3010, Home, dated 7th December 1979.]

An application for revision shall lie to the Government against the order of the Joint Commissioner of Land Administration in such cases. The rules in Part III (A) shall apply to such application for revision.]