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[Cites 0, Cited by 0] [Section 162] [Entire Act]

State of Tamilnadu - Subsection

Section 162(a) in Tamil Nadu Panchayats Act, 1994

(a)the authority to whom application shall be made for a licence under the Act in respect of any place or building to be used exclusively for purpose other than the holding of cinematograph exhibitions, and who may grant or refuse such licence, shall be the Commissioner in the case of Panchayat Villages;