Tamil Nadu Cinemas (Regulation) Amendment Act, 1986*
| [Tamil Nadu Act No. 38 of 1986] | [12th June, 1986] |
An Act further to amend the Tamil Nadu Cinemas (Regulation) Act, 1955
Be it enacted by the Legislature of the State of Tamil Nadu in the Thirty-seventh Year of the Republic of India as follows:-
* Received the assent of the Governor on the 12th June, 1986 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Cinemas (Regulation) Amendment Act, 1986.
(2) It shall come into force at once.
2. Amendment of section 5-A, Tamil Nadu Act IX of 1955.- In section 5-A of the Tamil Nadu Cinemas (Regulation) Act, 1955. (Tamil Nadu Act IX of 1955) in sub-section (1), in clause (d),-
(1) in item (v), the word "and" occurring at the end shall be omitted;
(2) in item (vi), the word "and" shall be added at the end;
(3) after item (vi), the following item shall be added, namely:-
"(vii) The Tamil Nadu Town and Country Planning Act, 1971 (Tamil Nadu Act 35 of 1972).".