Section 6(1) in Telangana Cinemas (Regulation) Act, 1955
(1)Nothing contained in the [Greater Hyderabad Municipal Corporation Act, 1955 (Act II of 1956)] ['The Greater Hyderabad Municipal Corporation' substituted by Act No.13 of 2008.] or in the [Andhra Pradesh] [Andhra Area Act.] (Andhra Area) Places of Public Resort Act, 1888 or in [the Andhra Pradesh (Andhra Area) District Municipalities Act, 1920 (Act V of 1920)] [Repealed by Act No.6 of 1965.], or in [the Andhra Pradesh Town Planning Act,1920 (Act VII of 1920)] [This has been extended to whole State of A.P. by Act 24 of 1981 and is adapted to the State of Telangana vide. the Telangana Adaptation of Laws Order, 2016, issued in G.O.Ms.No.45, Law (F) Department, dated.01.06.2016.], or in [the Andhra Pradesh (Andhra Area) District Boards Act, 1920 (Act XIV of 1920),] [Andhra Area Act.] or in [the Andhra Pradesh (Andhra Area) Village Panchayats Act, 1950 (Act X of 1950)] [Repealed by Act No.2 of 1964. Act 2 of 1964 is repealed by Act No. 13 of 1994. Act 13 of 1994 is repealed by Act No.5 of 2018.], in regard to(a)the grant of permission for the construction or reconstruction of a building, or(b)the grant of licence for the use of any place or building for any purpose for which such licence is required under those Acts, or(c)the grant of permission to install any machinery in any place or building,shall apply to the construction or reconstruction of, or the use of, or the installation of any machinery in any place or building to be used exclusively for the holding of cinematograph exhibitions; and in every such case, an application for licence or permission referred to in any of the clauses (a) to (c) above shall be made to the licensing authority under this Act, in accordance with the rules made in this behalf under this Act.
