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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Tamilnadu - Subsection

Section 26(1) in Tamil Nadu Prohibition Act, 1937

(1)The State Government may, for the whole of the [State of Tamil Nadu] and the Collector of a district may, for such area in the district as the State Government may, by general or special order, determine in this behalf, constitute prohibition committees to assist them or him in cat tying out the objects of this Act.