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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Tamilnadu - Subsection

Section 11(1)(a) in Tamil Nadu Entertainments Tax Act, 1939

(a)Any Officer authorised by the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government in this behalf may enter any place of entertainment while the entertainment is proceeding, and any place ordinarily used as a place of entertainment at any reasonable time, for the purpose of seeing whether the provisions of this Act or any rules made thereunder are being complied with.