Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] State of Tamilnadu - Subsection Section 5(viii) in Religious Institutions (Lease of Immovable Property) Rules, 1963 (viii)that the shops and buildings shall not be leased out to run liquor shops, mutton shops or any other objectionable trade or business.
