Section 5A(2) in The Tamil Nadu Cinemas (Regulation) Act, 1955
(2)The licensing authority shall thereupon, after consulting such authority or officer as may be prescribed, grant or refuse permission and the provision of sections [5, 8, 9] [These words figures and letter were substituted for the words and figures 'sections 5, 8 and 9' by section 3 of the Tamil Nadu Cinemas (Regulation) Amendment Act, 1961 (Tamil Nadu Act 4 of 1961).] [9-A and 9-B)] [Substituted for 'and 9-A' by section 2 of the Tamil Nadu Cinemas (Regulation) Amendment Act, 1979 (Tamil Nadu Act 50 of 1979), which was deemed to have come into force on the 22nd August 1979.] relating to licences shall, so far as may be, apply to permission under this section.]
