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[Cites 0, Cited by 0] [Section 106] [Entire Act]

State of Tamilnadu - Subsection

Section 106(4) in The Tamil Nadu Cinemas (Regulation) Rules, 1957

(4)Any person aggrieved by the order of the licensing authority granting or refusing to grant a no objection certificate or refusing to extend the validity of the no objection certificate may appeal to the Commissioner of Land Administration. The rules in Part III shall apply to such appeals.]