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[Cites 0, Cited by 0] [Section 92(1)] [Section 92] [Entire Act]

State of Tamilnadu - Subsection

Section 92(1)(vii) in The Tamil Nadu Cinemas (Regulation) Rules, 1957

(vii)Permission from the Commissioner, Hindu religious and charitable Endowments, [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] for the leasing out of the land to the applicant, if such land is within the jurisdiction of the Hindu Religious and Charitable Endowments Department.