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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Tamilnadu - Subsection

Section 71(xv) in Chennai City Police Act, 1888

(xv)Playing music, beating tom-tom, etc. - Whoever beats a drum or tomtom, or blows a horn or trumpet, or beats or sounds any brass or other instrument or utensil [***] [Certain words were omitted by Madras City Police and Tamil Nadu Towns Nuisance (Amendment) Act, 1974 (Tamil Nadu Act 4 of 1975) with effect from 10th March 1975.] [except at such times and places and subject to such conditions as shall, from time to time, be allowed] [Substituted for the words 'except at such times and places as shall be, from time to time, allowed' by Tamil Nadu Re-enacting Act, 1949 (Tamil Nadu Act X of 1949).] by the Commissioner.