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[Cites 0, Cited by 0] [Section 461] [Entire Act]

State of Jharkhand - Subsection

Section 461(1) in Jharkhand Municipal Act, 2011

(1)The Municipal Commissioner or the Executive Officer may, with the prior approval of the municipality, grant to any person a license to establish or keep open a private market on payment of such fees as may be determined by the municipality by regulations, and may specify such conditions consistent with this Act as he may deem fit.